Punjab-Haryana High Court
Neeraj Garg vs . State Of Haryana on 4 May, 2009
Crl. Misc. No. M- 7040 of 2009
Neeraj Garg vs. State of Haryana
Present: Mr.Gautam Dutt, Advocate,
for the petitioner.
Mr.Sidharth Sarup, AAG, Haryana.
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While issuing notice of motion, the following order was passed by this Court on 16.3.2009:-
"Learned counsel for the petitioner has submitted that the petitioner has no concern with the land in question and has merely advertised that the site in question is being developed.
Notice of motion for 4.5.2009.
In the meantime, in the event of arrest, the petitioner be admitted to interim bail subject to his furnishing personal bonds and surety to the satisfaction of the Arresting Officer. However, he shall join the investigation as and when called and shall abide by the provisions of Section 438 (2) Cr.P.C."
Learned counsel for the State, on instructions from SI Shri Bhagwan, has submitted that the petitioner has joined investigation and is not required for further investigation.
Accordingly, this petition is allowed and the order granting interim bail dated 16.3.2009 is made absolute.
(SABINA) JUDGE May 04, 2009 anita