Punjab-Haryana High Court
Sagar vs State Of Haryana on 2 September, 2020
Author: B.S. Walia
Bench: B.S. Walia
202 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.17999 of 2020 (O&M)
Date of Decision : 02.09.2020
Sagar ...Petitioner
Versus
State of Haryana ....Respondent
Coram : Hon'ble Mr. Justice B.S. Walia
Present: Mr. Robin Singh Hooda, Advocate for the petitioner.
Mr. Surender Singh, Asstt. A.G., Haryana.
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B.S. Walia, J. (VC) Case is being taken up for hearing through Video Conferencing due to the outbreak of Covid-19 pandemic. CRM No.16869 of 2020&CRM No.19456 of 2020 Allowed, as prayed for.
Documents are taken on record.
CRM-M No.17999 of 2020
1. Prayer in the petition under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.398 dated 20.12.2019, registered under Sections 148, 149, 323, 324, 452 and 506 IPC (later on added Sections 325 & 326 IPC), at Police Station Murthal, District Sonepat.
2. Learned counsel for the petitioner contends that pursuant to the order of this Court dated 14.08.2020, the petitioner joined investigation, was released on ad interim pre arrest bail and that his custodial interrogation is not required.
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3. Learned Asstt. A.G., Haryana,on instructions from SI Narinder Singh, confirms that pursuant to the order of this Court dated 14.08.2020, the petitioner joined investigation and was released on ad-interim pre-arrest bail and that his custodial interrogation is not required.
4. In view of the statement of learned Asstt. A.G., Haryana, order dated 14.08.2020, passed by this Court, is made absolute. The petitioner shall abide by the terms and conditions enumerated in Section 438(2) Cr.P.C.
5. Petition stands disposed of in the aforementioned terms.
(B.S. Walia) Judge September 02, 2020 'Rajneesh-Amit' Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 03-09-2020 20:50:52 :::