Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.357 OF 2022
(Arising out of SLP (Crl.) No.11379 of 2019)
JARNAIL SINGH Appellant
VERSUS
STATE OF PUNJAB & ANR. Respondents
O R D E R
Leave granted.
This appeal challenges the judgment and order dated
05.12.2019 passed by the High Court of Punjab & Haryana at
Chandigarh in CRM-M No.51755 of 2019 (O&M).
Apprehending arrest in connection with crime registered
pursuant to First Information Report No.271/2019 dated
18.09.2019 lodged with Police Station City Kapurthala,
District Kapurthala, Punjab, for the offences punishable under
Sections 420, 465, 468, 471, 120-B, 467 IPC, the appellant
preferred an application for anticipatory bail in terms of
Section 438 of the Code of Criminal Procedure, 1973. The
application having been rejected by the High Court, the
present appeal has been preferred.
Signature Not Verified
While issuing notice vide order dated 06.01.2020, this
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.09
20:33:09 IST
Reason:
Court granted interim relief and directed that no coercive
steps be taken against the appellant.
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Ms. Jaspreet Gogia, learned Advocate appearing for the
State submits that the investigation into the crime otherwise
is complete but the appellant did not cooperate with the
investigation.
Considering the entirety of the situation, in our view,
the appellant is entitled to the relief of anticipatory bail.
We, therefore, allow this appeal, set-aside the order
passed by the High Court, and direct as under:
a) In case the appellant is arrested in connection
with the aforesaid crime, the Arresting Officer
shall release the appellant on bail subject to
his furnishing cash security in the sum of
Rs.50,000/- (Rupees Fifty Thousand Only) with two
like sureties.
b) The appellant shall extend complete co-operation
in the ensuing investigation and give a sample
signature and handwriting as demanded by the
Investigating Officer.
c) In order to facilitate the investigation, the
appellant shall present himself before the
Investigating Officer on 14.03.2022 at 11.00
a.m. and shall continue to remain present from
11.00 a.m. to 5.00 p.m. during the entire week.
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With these observations, the appeal is allowed.
........................J.
(UDAY UMESH LALIT)
........................J.
(S. RAVINDRA BHAT)
New Delhi,
March 07, 2022.