Punjab-Haryana High Court
Vinay Kumar @ Banti vs State Of Haryana on 7 April, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARAYAN AT CHANDIGARH
211 Criminal Misc.No.M-780 of 2014
Date of decision:07.04.2014
Vinay Kumar @ Banti ..petitioner
versus
State of Haryana ..respondent
CORAM: HON'BLE MR.JUSTICE T.P.S.MANN
Present: Mr.Ashok Singla, Advocate
for the petitioner
Ms.Priyanka Dalal, Deputy Advocate General, Haryana
****
T.P.S.MANN,J.(Oral)
This order be read in continuation of earlier order passed on 13.01.2014 by this Court.
After obtaining instructions from ASI Jaswant Singh, learned State counsel has informed the Court that the petitioner has joined the investigation and no more required for custodial interrogation. He further states that the petitioner was attributed causing of an injury with brickbat on the nose of the complainant which injury was later on found to be grievous in nature.
Be that as it may, this Court is of the considered view that it is a case of version and cross-version and the offence under Section 325 IPC is also bailable. Therefore, the petitioner deserves the concession of anticipatory bail.
Resultantly, the petition is allowed and the ad interim order dated 13.01.2014 is made absolute.
07.04.2014 (T.P.S.Mann) Verma Neenu neenu 2014.04.11 11:05 I attest to the accuracy and Judge integrity of this document Chandigarh