Punjab-Haryana High Court
Dalbir Singh vs State Of Punjab on 19 April, 2024
Neutral Citation No:=2024:PHHC:052528
2024:PHHC:052528
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
****
208 (3) CRM-M-14260-2024
Date of Decision:19.04.2024
DALBIR SINGH .....Petitioner
Vs.
STATE OF PUNJAB .....Respondent
CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Mr. Mohit Jaggi, Advocate for the petitioner.
Mr. Baljinder Singh, DAG, Punjab.
Mr. Bhrigu Agnihotri, Advocate for the complainant.
DEEPAK GUPTA, J.(ORAL)
Memo of appearance has been filed on behalf of the complainant.
2. Status report by way of an affidavit of Shri Vaibhav Chaudhary IPS, Assistant Superintendent of Police, Sub Division, Derabassi, District S.A.S Nagar, Mohali has been filed on behalf of respondent-State and the same is taken on record.
3. On 19.03.2024, following order was passed:
"By way of present petition filed under Section 438 Cr.P.C., petitioner prays for pre-arrest bail in a case arising out of FIR No.130 dated 01.09.2023, under Sections 419, 420, 465, 467, 468, 471, 472 and 120-B of IPC, registered at Police Station Lalru, District SAS Nagar, Mohali.
It is contended on behalf of the petitioner that the impugned sale deed was executed way back in the year 2011, whereby Deep Kaur had purchased property. Petitioner purchased the property from Deep Kaur in 2015. Present FIR has been lodged in 2023. Learned counsel further contends that petitioner is ready to join the investigation; that Deep Kaur, in whose favour the sale deed was executed in 2011 has already been granted the benefit of 1 of 2 ::: Downloaded on - 20-04-2024 22:36:42 ::: Neutral Citation No:=2024:PHHC:052528 CRM-M-14260-2024 -2- 2024:PHHC:052528 anticipatory bail by this Court vide order dated 04.12.2023 passed in CRM-M-56311-2023 (copy Annexure P-6). Other co-accused, Sarwan Singh and Baldev Singh along with others have already been allowed anticipatory bail by this Court vide Anneuxres P-7 and P-8. Notice of motion.
Mr. Sahil R. Bakshi, AAG, Punjab accepts notice on behalf of the respondent-State. A copy of paper book be supplied to him during the course of day.
Adjourned to 19.04.2024 for filing status report. In the meantime, petitioner is directed to join investigation and co- operate in the same. He will not leave the country without prior permission of the Court nor shall make any attempt to contact the complainant of the case or any witness associated with the case. In the event of the arrest of the petitioner, he shall be released on interim bail on his furnishing personal/surety bonds to the satisfaction of the Arresting Officer/Investigating Officer. He shall also abide by conditions as envisaged under Section 438(2) Cr.P.C."
4. Today learned State counsel submits that petitioner has since joined the investigation and is not required for custodial interrogation.
5. Having regard to the aforesaid facts and circumstances, but without commenting anything further on the merits of the case order dated 19.03.2024 is hereby made absolute, whereby petitioner was granted interim anticipatory bail.
6. However, the petitioner shall continue to join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.
Disposed of.
( DEEPAK GUPTA )
19.04.2024 JUDGE
pry Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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