Punjab-Haryana High Court
Sukhdev Singh vs The State Of Haryana on 4 October, 2011
Crl. Misc No. M 29462 of 2011 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc No. M 29462 of 2011
Date of decision : October 04, 2011
Sukhdev Singh,
...... Petitioner
v.
The State of Haryana
...... Respondent
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Satbir Gill, Advocate
for the petitioner.
Mr. Manmohan Sikka, DAG Haryana
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1. Whether Reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
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AJAY TEWARI, J (Oral)
The petitioner seeks grant of anticipatory bail in case FIR No.212, dated 6.9.2011, registered under Sections 323, 452, 427, 34 of the IPC, at Police Station Sadar Dabwali, District Sirsa.
On 27.9.2011, the following contention was noticed :-
" Learned counsel for the petitioner has argued that the FIR has not explained the fracture injury suffered by the petitioner which is more serious than the injury suffered by the complainant."
Counsel for the respondent, on instructions from ASI Atma Ram, has accepted the factual assertion that the petitioner has suffered a fracture injury. He has also accepted the fact that with regard to that injury, no arrest has been made.
Crl. Misc No. M 29462 of 2011 ::2::
In this view of the matter, I deem it appropriate to grant the concession of anticipatory bail to the petitioner. Consequently, the petitioner is directed to appear before the Investigating Officer on 18.10.2011 or on any other day on which the Investigating Officer requires his presence and in the event of his appearance, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions as laid down in Section 438(2) of the Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) October 04, 2011. JUDGE `kk'