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Tarsem Lal v. State Of Punjab

Tarsem Lal v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-50524 of 2021 | 10-01-2022

AVNEESH JHINGAN, J.

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

2. This petition is filed for grant of anticipatory bail in FIR No. 13 dated 2.11.2020, under Sections 409, 420, 465, 466, 467, 471 and 120-B IPC and Sections 7 and & 7(a) of Prevention of Corruption Act, 1988 registered at Police Station Vigilance Bureau FS-1, SAS Nagar (Mohali).

3 This Court vide order dated 10.12.2021, granted the interim bail subject to joining investigation.

4. Learned State Counsel, on instructions from ASI Harminder 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 10.12.2021 is made absolute.

6. Disposed of accordingly.

Advocate List

  • Mr. Tarun Seth, Advocate for the petitioner.

  • Mr. Amit Mehta, Sr. DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/958
Head Note

Penal Code, 1860 — Ss. 409 420 465 466 467 471 and 120B — Prevention of Corruption Act, 1988, Ss. 7 and 7A — Anticipatory bail — Interim bail made absolute — Petitioner joined investigation and is cooperating — No custodial interrogation needed