Punjab-Haryana High Court
Ram Kishan And Another vs State Of Haryana on 2 August, 2017
Author: Lisa Gill
Bench: Lisa Gill
211 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. M- No. 18768 of 2017 (O&M)
Date of decision : August 02, 2017
Ram Kishan and another .....Petitioners
Versus
State of Haryana and another ....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Sanjay Vashisth , Advocate
for the petitioners.
Mr. Sanjay K. Saini, AAG, Haryana.
***
LISA GILL, J.
Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 220 dated 07.10.2016 registered under Sections 498A, 406, 304B, 34 IPC (Sections 302/34 IPC added subsequently) at Police Station Badhra, District Bhiwani.
None appears on behalf of respondent No. 2 despite service. It is submitted that the petitioners were found innocent during investigation and they have been summoned on an application under Section 319 Cr.P.C. Pursuant to interim order dated 24.05.2017 passed by this Court the petitioners, it is submitted, appeared before the learned trial Court on 09.06.2017. They have been admitted to interim bail by the learned trial Court. The petitioners, it is submitted, undertake to regularly appear before the learned trial Court on each and every date fixed. It is, thus, prayed that this petition be allowed.
1 of 2 ::: Downloaded on - 07-08-2017 02:20:54 ::: Criminal Misc. M- No. 18768 of 2017 (O&M) -2- Certified copy of the order dated 09.06.2017 filed in Court today is taken on record subject to just exceptions.
Keeping in view the facts and circumstances noted above but without expressing any opinion on the merits of case, it is considered just and expedient to allow this petition. Consequently, interim bail afforded to the petitioners by the learned trial Court on 09.06.2017 is made absolute, subject to the petitioners submitting fresh bail bonds and sureties to the statisfaction of the learned trial Court.
(Lisa Gill)
August 02, 2017 Judge
rts
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