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[Cites 12, Cited by 0]

Punjab-Haryana High Court

Satkar Singh And Anr vs State Of Haryana on 7 August, 2018

CRM-M-23008-2018                                                        -1-



       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH.

                                                CRM-M-23008-2018 (O&M)
                                                  Date of Decision: 7.8.2018

Satkar Singh and another

                                                      ......PETITIONER(s).

                            VERSUS

State of Haryana

                                                      ....RESPONDENT(s).


CORAM:- HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI

Present:    Mr. Parveen Sharma, Advocate
            for the petitioners.

             Mr. Ashok Muthreja, D.A.G. Haryana.
                        *******

RAJ SHEKHAR ATTRI, J.(Oral)

The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in cross case dated 28.7.2016 recorded under Sections 148, 149, 341, 323, 324, 325, 326, 506 Indian Penal Code in case FIR No.477 dated dated 27.7.2016 registered for the offences punishable under Sections 148, 149, 302, 307, 341 of Indian Penal Code and Section 27 of Arms Act, 1959, at Police Station Assandh, District Karnal.

Heard.

The petitioners were earlier exonerated and later on summoned under Sections 319 Code of Criminal procedure to face trial. They have joined the investigation.

1 of 2 ::: Downloaded on - 12-08-2018 14:06:15 ::: CRM-M-23008-2018 -2- Without expressing any opinion on the merits of the case and keeping in view the role attributed to the petitioners, this petition is allowed and the order dated 25.5.2018 is made absolute till the presentation of challan, subject to the following terms:-

(i) that the petitioners shall make themselves available for interrogation by the police as and when required;
(ii) that the petitioners shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the accusation against them so as to dissuade them from disclosing such facts to the Court or to any police officer;
(iii) that the petitioners shall not leave India without the prior permission of the trial Court.
(iv) that the petitioners will seek regular bail on the presentation of challan in Court.

( RAJ SHEKHAR ATTRI ) August 7, 2018 JUDGE Paritosh Kumar Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 12-08-2018 14:06:16 :::