Punjab-Haryana High Court
Surender Kumar @ Bunty vs State Of Haryana on 17 April, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM-M-8745 of 2018(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-8745 of 2018(O&M)
Date of Decision:17.04.2018
Surender Kumar @ Bunty ........Petitioner
V/S
State of Haryana ............Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr.Jitender K. Sehrawat, Advocate for
Mr.N.S. Shekhawat, Advocate for the petitioner.
Mr.Deepak Grewal, DAG, Haryana
***
TEJINDER SINGH DHINDSA, J. (ORAL)
This order shall dispose of the instant petition filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in case FIR No.504, dated 06.09.2017 under Sections 13-D, 125-A of Representation of People Act and Sections 199, 420 IPC, registered at Police Station Mohindergarh.
During the course of arguments today, learned State counsel upon instructions from SI Kailash Chand has fairly conceded that co-accused Rena Devi, who is the wife of the present petitioner and against whom there were similar allegations has been granted concession of pre-arrest bail by this Court in the light of the order dated 27.11.2017 passed in CRM-M-34487 of 2017.
Furthermore, State counsel informs the Court that the petitioner in pursuance to the notice of motion order dated 28.02.2018 passed by this Court has joined investigation.
In view of the above, prayer made in the instant petition is accepted.
1 of 2 ::: Downloaded on - 06-05-2018 12:20:50 ::: CRM-M-8745 of 2018(O&M) 2 Order dated 28.02.2018 passed by this Court is made absolute. Disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 17.04.2018 Anjal Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 06-05-2018 12:20:53 :::