Punjab-Haryana High Court
Abinash (Avinash) Kumar & Others vs State Of Haryana on 20 February, 2013
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Criminal Misc.No.M-39462 of 2012 ..1..
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-39462 of 2012
Date of Decision: 20th February, 2013
Abinash (Avinash) Kumar & Others
...Petitioners
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr. J.S.Yadav,Advocate
for the petitioners.
Mr. Anupam Sharma, AAG, Haryana,
for the respondent-State.
None for the complainant.
***
Naresh Kumar Sanghi, J.
Prayer in this petition is for grant of anticipatory bail to petitioners-Rajendera Prasad (father-in-law) and Kreshna Devi (mother-in-law) of the complainant who have been booked for having committed the offences punishable under Sections 323, 406, 498-A and 506, IPC in a case arising out of FIR No.484, dated 19.11.2012, registered at Police Station, Muajessar, Faridabad (Haryana).
Learned counsel contends that petitioner Nos.2 and 3, who are parents-in-law of the complainant, have falsely been implicated in the present case. He also submits that no specific role has been assigned to petitioner Nos.2 and 3. He also submits that petitioner Nos.2 and 3 are residing at Palam, Delhi Criminal Misc.No.M-39462 of 2012 ..2..
and had no concern with the matrimonial life of their son and the complainant. He also submits that the husband of the complainant had surrendered before the Court below and after his arrest, he has already been granted bail.
Learned counsel for the State, on instructions from ASI Satya Dev, Police Station, Women Cell, NIT, Faridabad (Haryana), submits that petitioner Nos.2 and 3 have joined the investigation and no more required by the police for any other purpose.
In view of the facts and circumstances of the case and the statement suffered by the learned counsel for the State, the present petition is allowed. The order dated 13.12.2012 whereby the ad-interim anticipatory bail was granted to petitioner Nos.2 and 3, is made absolute.
The petitioners shall continue to join the investigation as and when required to do so and abide by the conditions laid down in Section 438(2) Cr.P.C.
(NARESH KUMAR SANGHI)
February 20, 2013 JUDGE
seema