Punjab-Haryana High Court
Dharamvir Singh vs State Of Haryana on 4 August, 2021
Author: Suvir Sehgal
Bench: Suvir Sehgal
CRM-M-801 of 2020 {1}
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
203-3 CRM-M-801 of 2020
Date of decision:04.08.2021
Dharamvir Singh ... Petitioner
Vs.
State of Haryana ... Respondent
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Namit Khurana, Advocate, for the petitioner.
Mr. Gurmeet Singh, AAG, Haryana.
SUVIR SEHGAL, J. (Oral)
The Court has been convened through video conferencing due to Covid-19 pandemic.
Through the instant petition, the petitioners seek anticipatory bail in case FIR No.138 dated 18.11.2019 registered under Sections 148, 149, 323, 324, 427, 504, 506 of Indian Penal Code, 1860, however, Section 326 of IPC, was added later on, at Police Station Buria, District Yamuna Nagar.
On 13.01.2020, following order was passed.
"Learned counsel for the petitioner contended that no injury has been attributed to the petitioner. He has further placed reliance upon the order dated 17.12.2019 passed in CRM-M- 53844-2019, Rajbir Singh and others Versus State of Haryana, wherein the co-accused has been granted interim 1 of 2 ::: Downloaded on - 05-08-2021 23:47:42 ::: CRM-M-801 of 2020 {2} protection by this Court.
Notice of motion for 18.03.2020.
Meanwhile, the petitioner shall join the investigation and would come present as and when called for and in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of Arresting Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C."
Interim protection granted to the co-accused Rajbir Singh and others has been made absolute by an order passed by this Court on even date.
Learned State counsel, on instructions from SI Santokh Singh submits that petitioner has joined investigation and is no longer required for custodial interrogation. He has further instructions to state that petitioner is not involved in any other criminal case.
In view of the above facts, but without commenting on the merits of the case, the present petition is allowed and the order dated 13.01.2020 granting interim bail to the petitioner is made absolute, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure.
(SUVIR SEHGAL)
JUDGE
August 04, 2021
savita
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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