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Kulbir Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 26 November 2010 · Citation: (2010) 11 P&H CK 0605

HON’BLE JUDGES
Sabina, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2) · Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 326
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. M-29761 of 2010 (O and M)
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Judgment

7 paragraphs · 184 words

Sabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.43 dated 16.8.2009, under Sections 452, 323, 325, 326, 148, 149 of the Indian Penal Code at Police Station Hajipur District Hoshiarpur.

2.

While issuing notice of motion, the following order was passed by this Court on 11.10.2010:-

Learned counsel for the petitioner has submitted that it is a case of version and cross-version. Offence u/s 326 of the Indian Penal Code has been added later on.

Notice of motion for 26.11.2010.

In the meantime, in the event of arrest, the petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. He shall abide by the conditions envisaged u/s 438(2) of the Code of Criminal Procedure.

3.

Learned State counsel, on instructions from HC Salwinder Singh, has submitted that the petitioner has joined investigation in terms of the order reproduced above.

4.

Accordingly, without expressing any opinion on the merits of the case, this petition is allowed and the order granting interim bail dated 11.10.2010 is made absolute.