Punjab-Haryana High Court
Sheela Devi vs State Of Haryana on 2 January, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-34515 of 2008
Date of decision : 02.02.2009
Sheela Devi
....Petitioner
V/s
State of Haryana
....Respondent.
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. G.K. Chawla, Advocate
for the petitioner.
Mr. Tarun Aggarwal, Sr. DAG Haryana.
RAJAN GUPTA J. (ORAL)
This petition has been filed under Section 438 Cr.P.C. for granting bail to Sheela Devi in case FIR No. 377 dated 09.12.2008 registered under Sections 323,324,326/34 IPC, Police Station palam Vihar, Gurgaon.
Learned counsel for the petitioner submits that only role attributed to her in the FIR in question is that she caught hold of complainant Bhagwati. Counsel further submits that pursuant to order dated 24.12.2008, passed by this Court, petitioner has already joined the investigation. This fact is not disputed by learned State counsel, who has made this statement on instructions from Head Constable Dinesh Kumar, who is present in Court.
In the facts and circumstances of the case, the petition is Crl. Misc No. M-34515 of 2008 -2- allowed and the order dated 24.12.2008, passed by this court granting ad- interim anticipatory bail to the petitioner is hereby, made absolute, subject to the conditions as envisaged under Section 438(2) Cr.P.C.
02.02.2009 (RAJAN GUPTA) Ajay JUDGE