Punjab-Haryana High Court
Vijay vs State Of Haryana on 4 December, 2020
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
205a CRM-M-38208-2020
Date of decision : 04.12.2020
Vijay
... Petitioner
Versus
State of Haryana
.. Respondent
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Shalender Mohan, Advocate for the petitioner.
Ms. Aditi Girdhar, AAG, Haryana.
***
Anupinder Singh Grewal, J. (Oral)
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 328 dated 30.09.2020, under Section 306 read with Section 34 of the Indian Penal Code, 1860 ('IPC' - for short), registered at Police Station Bawani Khera, District Bhiwani.
Learned counsel for the petitioner contends that the allegations against the petitioner are vague and would not constitute a prima facie case for the commission of offence punishable under Section 306 IPC. The petitioner is the son of deceased, namely, Banti Devi and he has been falsely implicated by the complainant, who is his brother. After the death of Banti Devi, the complainant and other relatives had set Manisha, the wife of the petitioner, on fire for which an FIR under Section 302 IPC has been lodged against them.
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This Court, by order dated 19.11.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from SI Satya Narayan, states that the petitioner has joined investigation.
In view of the submissions of learned counsel for the petitioner and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 19.11.2020 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL)
JUDGE
December 04, 2020
sonia gugnani
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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