Punjab-Haryana High Court
Pawan Kumar Verma vs State Of Haryana on 5 November, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-22666 of 2008
Date of Decision: November 05, 2008
Pawan Kumar Verma
.....PETITIONER(S)
VERSUS
State of Haryana
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. M.S. Jandiala, Advocate, for the
petitioner.
Mr. Narender Sura, Assistant Advocate
General, Haryana, assisted by
Mr. Parveen Bhardwaj, Advocate, for the
complainant.
. . .
AJAI LAMBA, J (Oral)
While issuing notice of motion, the following was noticed:-
"This petition has been filed under Section 438 Cr.P.C. praying for anticipatory bail to the petitioner in FIR No.138 dated 10.05.2008 under Sections 406/420/467/468/471/506/120-B IPC, P.S. Thanesar, District Kurukshetra.
Learned counsel for the respondent-State, on instructions from ASI Dharam Pal, contends that challan has been filed, however, in regard to other co- accused. The challan in regard to Pawan Kumar and Parshotam Dass has still not been filed as investigation qua them is not complete.
In view of the above, the petition is adjourned to 5.11.2008. The petitioner would join investigation on 6th, 7th and 8th October, 2008, each day at 10.00 A.M. It is directed that in the event of arrest, the petitioner shall be enlarged on interim anticipatory bail on furnishing of bail bonds to the satisfaction of the Arresting/Investigating Officer, subject to the following Crl. Misc. No. M-22666 of 2008 [2] conditions:-......"
Learned counsel for the respondent-State, on instructions from Hukam Singh, Sub Inspector, has informed the Court that against some of the accused, challan had been filed. Against the petitioner, investigation was pending. The petitioner has now joined investigation and is not required for further investigation at this stage.
In view of the statement of learned
counsel for the respondent-State, the petition is
allowed.
Order dated 1.10.2008 is hereby made
absolute and it is directed that in the event of arrest, the petitioner shall be enlarged on bail on furnishing of bail bonds to the satisfaction of the Arresting/Investigating Officer, subject to the following conditions :-
"(i) The petitioner shall make himself available for interrogation as and when required;
(ii) The petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and
(iii) The petitioner shall not leave India without the previous permission of the Court."
This order shall enure till 10 days after the petitioner receives a notice of filing of final report u/s 173, Cr.P.C. within which period, the petitioner would be at liberty to apply for regular bail.
(AJAI LAMBA)
November 05, 2008 JUDGE
avin