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Harwinder Kaur v. State Of Punjab

Harwinder Kaur v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-31102-2021 | 07-01-2022

AVNEESH JHINGAN , J.

1. Due to COVID-19 situation, the Court is convened through video conference..

2. This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 133, dated 21.07.2021, under Sections 306 read with 34 IPC, 1860, registered at Police Station Ghagga, District Patiala, Punjab.

3. This Court vide order dated 6.12.2021 granted the interim bail subject to joining investigation.

4. Learned State Counsel, on instructions from ASI Balbir Singh submits that the petitioner has joined the investigation and is co-operating.

5. As no custodial interrogation is needed, the interim bail granted on 06.12.2021 is made absolute.

6. Disposed of accordingly.

Advocate List

  • Mr. J.S. Khiva, Advocate for Mr. Ramandeep, Advocate for the petitioner.

  • Mr. Sandeep Kumar, DAG,Punjab for the respondent-State. Mr. Ashit Malik, Advocate for the complainant.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/1039
Head Note

Penal Code, 1860 — Ss. 306/34 — Anticipatory bail — Grant of, made absolute, as petitioner had joined investigation and was co-operating — No custodial interrogation needed — Criminal Procedure Code, 1973, S. 438 (Paras 2 to 5)