Punjab-Haryana High Court
Sahil @ Bagga vs State Of Haryana on 29 November, 2024
Author: Deepak Sibal
Bench: Deepak Sibal
Neutral Citation No:=2024:PHHC:158905
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Sr. No. 202 CRM-M-17230-2024
Date of decision: 29.11.2024
Sahil @ Bagga ..... Petitioner
VERSUS
State of Haryana ..... Respondent
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr.C.S.Jattana, Advocate, for the petitioner.
Mr.Hitesh Pandit, Addl.A.G., Haryana.
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DEEPAK SIBAL, J. (ORAL)
1. Through the present petition filed under Section 438 Cr.P.C. the petitioner seeks anticipatory bail in FIR No.245 dated 14.04.2021 registered under Sections 411, 420, 467, 468, 471 and 120-B IPC at Police Station Chandni Bagh, District Panipat.
2. On 17.05.2024 this Court had passed the following order: -
"In pursuance to the order of this Court dated 19.04.2024, learned State counsel has produced a certificate dated 26.04.2024 duly signed by Senior Professor & Head, Department of Medical Gastroenterology, PGIMS, Rohtak, which is ordered to be taken on record. As per the certificate it is confirmed that the petitioner is suffering from chronic liver disease for which he is being treated.
Notice of motion.
Mr. Sanjeev Kaushik, Addl. A. G., Haryana accepts notice on behalf of the respondent-State.
For arguments, adjourned to 12.07.2024.
In the meanwhile, subject to the petitioner's joining investigation as and when called by the investigating agency as also abiding by the other conditions provided under Section 438 (2) Cr.P.C, in the event of his arrest in FIR No.245 dated 14.04.2021 registered under Sections 411,420, 467, 468, 471 and 120-B IPC at Police Station Chandni Bagh, District Panipat, he shall be released on ad interim anticipatory bail to the satisfaction of the arresting officer."
3. Learned State counsel submits that in pursuance to the afore quoted order of this Court dated 17.05.2024 the petitioner has joined and cooperated with the investigation and that the State no longer requires the petitioner for 1 of 2 ::: Downloaded on - 02-12-2024 22:52:08 ::: Neutral Citation No:=2024:PHHC:158905 CRM-M-17230-2024 [2] investigation purposes.
4. In the light of the statement made by learned State counsel that the petitioner has joined and cooperated with the investigation and that his custodial interrogation is no longer required, subject to the petitioner's abiding by the conditions prescribed under Section 438(2) Cr.P.C the order of this Court dated 17.05.2024, granting ad interim anticipatory bail to the petitioner is ordered to be made absolute.
29.11.2024 [DEEPAK SIBAL]
shamsher JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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