Punjab-Haryana High Court
Sohan Lal And Another vs . State Of Haryana And Another on 2 August, 2011
Crl. Misc. No.M-11266 of 2011 (O&M)
Sohan Lal and another Vs. State of Haryana and another
Present : Mr. G.C. Shahpuri, Advocate
for the petitioners.
Mr. Man Mohan Sikka, D.A.G., Haryana.
Mr. Kavinder Chawla, Advocate
for the respondent No.2.
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AJAY TEWARI, J. (ORAL)
This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioners in case F.I.R. No.538 dated 29.11.2010 registered under Sections 405, 406, 420, 467, 468, 471, 34 IPC at Police Station Ambala Cantt.
On instructions from S.I. Gurmej Singh learned Deputy Advocate General has stated that the petitioners have joined the investigation.
In the circumstances, without going into the merit of the case, I deem it appropriate to grant the concession of anticipatory bail to the petitioners.
Ordered accordingly.
In the event of arrest of the petitioners, they shall be released on bail to the satisfaction of the Investigating Officer subject to the conditions envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) August 02, 2011 JUDGE ashish