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Tanu Alias Tarandeep Singh v. State Of Punjab And Another

Tanu Alias Tarandeep Singh v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CRM-M-34216-2023(O&M) | 23-08-2023

ARUN MONGA, J.

1. Present petition has been filed under Section 438 of Code of Criminal Procedure, 1973 (for short ‘Cr. P.C.’)for grant of anticipatory bail to the petitioner in case FIR No.52 dated 28.01.2021, registered under Sections 452, 323, 506 and 307 of Indian Penal Code(for short ‘IPC’), at Police Station City Barnala, District Barnala.

2. Learned counsel for the petitioner submits that pursuant to earlier order dated 18.07.2023 passed by this Court, petitioner has joined the investigation and has fully cooperated in the same.

3. Learned State counsel per her instructions from ASI Gursimranjit Singh submits that petitioner has joined investigation and in view of cooperation rendered by him, no custodial interrogation of petitioner is required.

4. In view of the above, since custodial interrogation of petitioner is no more required and he has already joined investigation and cooperated with the investigating officer, present petition is allowed. Order dated 18.07.2023 granting interim anticipatory bail to the petitioner is made absolute, subject to petitioner’s complying with provisions under Section 438(2) Cr.P.C.

5. Pending application(s), if any, shall also stand disposed of.

Advocate List

  • Mr. Munish Garg, Advocate

  • Ms. Guramit Kaur, DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE ARUN MONGA
Eq Citations
  • NON-REPORTABLE
  • 2023/PHHC/110244
  • LQ/PunjHC/2023/7610
Head Note

Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — Petitioner joined investigation and fully cooperated with investigating officer — No custodial interrogation of petitioner required — Petition allowed