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Rahul Thakur @ Babar v. State Of Punjab

Rahul Thakur @ Babar v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-47125-2021 | 15-02-2022

HARNARESH SINGH GILL , J.

1. Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.27 dated 28.03.2021, registered at Police Station Talwara, District Hoshiarpur, under Sections 323, 324, 326, 506, 148 and 149 IPC.

2. Vide order dated 10.11.2021 passed by this Court, the petitioner had been granted ad interim pre-arrest bail and directed to join investigation.

3. Learned counsel for the petitioner submits that pursuant to the order dated 10.11.2021 passed by this Court, the petitioner has joined investigation.

4. Learned State counsel, on instructions from ASI Mahender Singh, submits that the petitioner has joined investigation and is now not required for any further investigation.

5. In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 10.11.2021 granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.

Advocate List

  • Mr. Ruhani Chadha, Advocate, for the petitioner.

  • Mr. Davinder Bir Singh, DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/7742
Head Note

Criminal Procedure Code, 1973 — Ss. 438 and 437 — Anticipatory bail — Petitioner granted ad interim pre-arrest bail and directed to join investigation — Petitioner having joined investigation and not required for any further investigation — Without commenting on merits, order granting interim bail made absolute, subject to conditions laid down in S. 438(2) CrPC — Criminal Trial — Bail — Anticipatory bail