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[Cites 12, Cited by 1]

Punjab-Haryana High Court

Farzana vs State Of Haryana on 4 September, 2017

Author: Inderjit Singh

Bench: Inderjit Singh

                                                                            201
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                             CRM No.M-21877 of 2017 (O&M)
                             Date of decision: September 4, 2017

Farzana
                                                                    ...Petitioner

                                           Versus
State of Haryana
                                                                   ...Respondent


CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH


Present:         Mr. Rajesh Lamba, Advocate,
                 for the petitioner.

                 Mr. B.S.Virk, DAG, Haryana.
                       ****

INDERJIT SINGH, J.

Petitioner-Farzana has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.258, dated 19.07.2015, registered at Police Station Tauru, District Mewat, under Sections 148, 149, 323, 452, 307, 506, 395, 397 and 440 of the Indian Penal Code and Section 25 of the Arms Act.

Notice of motion has been issued in this case. Learned State counsel put in appearance on behalf of the respondent-State and contested this petition.

I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

From the record, I find that so many persons have been named in the present FIR. Earlier, many of the accused have been found innocent and challan was presented after second inquiry.

1 of 2 ::: Downloaded on - 09-09-2017 23:08:42 ::: CRM No.M-21877 of 2017 (O&M) -2- In pursuance of the interim order dated 04.07.2017, passed by this Court, the petitioner has already joined the investigation. She is not required for custodial interrogation. Nothing is to be recovered from the present petitioner. Therefore, no useful purpose will be served by sending the petitioner to custody.

Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 04.07.2017, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.

September 4, 2017                                           (INDERJIT SINGH)
rajesh k.khurana                                                 JUDGE



Whether speaking/reasoned                      :            Yes
Whether Reportable                             :            No




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