Punjab-Haryana High Court
Faimuddin And Another vs State Of Haryana on 31 March, 2011
Author: Alok Singh
Bench: Alok Singh
CRM No. M-6781 of 2011 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-6781 of 2011 (O&M)
Date of decision: 31.03.2011
Faimuddin and another
....Petitioners
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. N.S. Shekhawat, Advocate, for the petitioners.
Mr. Gaurav Dhir, DAG, Haryana.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
This is an application seeking anticipatory bail in case FIR No.277 dated 8.12.2009 under Sections 420/447/448/511/467/468/471 of the Indian Penal Code, Police Station, DLF Phase-II, Gurgaon.
This Court vide order dated 4.3.2011 has directed to release the petitioners on interim bail.
Mr. Gaurav Dhir, learned Deputy Advocate General, Haryana, states that petitioners have reported to the police station to join the investigation, however, Investigating Officer, was not available in the police station that is why they could not be allowed to participate in the investigation.
Considering totality of the facts and circumstances of the case, it is directed that petitioners shall report to the Investigating Officer on 6.4.2011 and shall be allowed to participate in the investigation. Order CRM No. M-6781 of 2011 (O&M) -2- dated 4.3.2011 is made absolute, subject to the conditions mentioned under Section 438(2) Cr.P.C. However, it is clarified that petitioners shall keep on co-operating in the investigation and if they fail to do so, Investigating Officer shall be at liberty to get the bail cancelled.
(Alok Singh) Judge March 31, 2011 R.S.