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Ajay Singh @ Tinka vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 7 March 2011 · Citation: (2011) 03 P&H CK 0534

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2) · Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
CASE NUMBER
Criminal Miscellaneous No. M-38368 of 2010 (O and M)
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Judgment

6 paragraphs · 165 words

Alok Singh, J.—This is an application u/s 438 Code of Criminal Procedure seeking anticipatory bail in a case FIR No. 134 dated 7.7.2010 under Sections 341, 324, 323, 506, 427, 148, 149 IPC (Section 326 and 452 IPC added later on) registered at Police Station Salem Tabri, Ludhiana.

2.

This Court vide order dated 03.01.2011 has granted interim bail in favour of the Petitioner.

3.

Learned Counsel for the Petitioner has stated that in compliance of order dated 03.01.2011, Petitioner has joined the investigation.

4.

Ms. Bhavna Gupta, DAG Punjab on the instructions of SI Bittan Kumar has stated that Petitioner has participated in the investigation and recovery of Dattar has also been effected. Learned Counsel for the Respondent - State has not asked for custodial interrogation of the Petitioner.

5.

Considering all the facts and circumstances of the case, order dated 03.01.2011 is made absolute. However, Petitioner shall abide by the conditions mentioned u/s 438(2) Code of Criminal Procedure

Petition stands disposed of accordingly.