Punjab-Haryana High Court
Vicky & Anr vs State Of Haryana on 29 March, 2017
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-42265 of 2016
Date of Decision: 29.03.2017
Vicky and Anr. ........Petitioners
Vs.
State of Haryana ........Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr.R.S.Mamli, Advocate, for the petitioner.
Ms.Mahima Yashpal, AAG, Haryana.
Mr.J.K.Sehrawat, Advocate, for the complainant.
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RITU BAHRI, J. (ORAL)
The prayer in the instant petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail in FIR No.262 dated 20.10.2016 registered under Section 306/34/511 of IPC, registered at Police Station Uklana, District Hisar.
Learned counsel for the State has informed the Court that petitioners have joined investigation on 27.12.2016 and no further custodial interrogation is required in the matter qua the petitioners. He further submits that co-accused-Sadhu Ram has already been granted regular bail in the matter.
In view of the above, interim order dated 29.11.2016 is made absolute and the present petition is disposed of as such.
(RITU BAHRI) JUDGE 29.03.2017 anil Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 08-04-2017 16:10:00 :::