Punjab-Haryana High Court
CRM-M--19819/2011 on 19 September, 2011
CRM-M No. 19819 of 2011
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Attar Singh v. State of Haryana and another Present: Mr.S.N.Yadav, Advocate for the petitioner.
Mr. Man Mohan Sikka, DAG, Haryana. Mr.R.S.Malik, Advocate for the complainant.
**** This is a petition for anticipatory bail filed in case bearing FIR No.153 dated 6.5.2010, under Sections 148, 149 and 302 IPC registered at Police Station Ganaur, District Sonepat.
Learned DAG, on instructions from SI Inder Singh has accepted the fact that the petitioner has been inflicted with an attack of paralysis and is now hospitalised.
In the circumstances I deem it appropriate to grant the concession of anticipatory bail to the petitioner. In case he is arrested, he shall be released on bail by the investigating officer to his satisfaction subject to the conditions envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) JUDGE September 19, 2011 sunita