Punjab-Haryana High Court
Manmohan Singh vs State Of Haryana on 11 July, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-15522 of 2014
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-15522 of 2014.
Date of Decision : 11.07.2014.
Manmohan Singh ...Petitioner
Versus
State of Haryana ...Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Parminder Singh, Advocate for the petitioner.
Mr. Vikas Malik, Assistant Advocate General, Haryana.
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Tejinder Singh Dhindsa, J. (Oral)
This order shall dispose of the instant petition preferred under Section 438 Cr.P.C. seeking the concession of anticipatory bail to the petitioner in case FIR No.1 dated 8.1.2010, under Sections 420, 467, 468, 471, 120-B IPC and 13(1) DPC Act, registered at Police Station SVB, Rohtak, District Rohtak.
On 16.05.2014, while issuing notice of motion, the following order was passed by this Court :-
"Heard.
Notice of motion, returnable for 11.07.2014. In the meanwhile, petitioner is directed to join investigation.
In the event of arrest, the petitioner shall be released on interim bail subject to the satisfaction of the Arresting Officer/ Investigating Officer. The petitioner shall join investigation as and when called upon to do so and he shall remain bound by the conditions as envisaged under Section 438(2) Cr.P.C."
Learned State counsel upon instructions from Inspector Rajiv Kumar would apprise the Court that the petitioner has since joined the Kanchan 2014.07.14 10:43 I attest to the accuracy and integrity of this document Chandigarh CRM No. M-15522 of 2014 2 investigation. Learned State counsel has been very fair and also brings to the notice of this Court that 8 other co-accused have already been granted the concession of anticipatory bail.
Accordingly, the present petition is allowed and the order dated 16.05.2014 passed by this Court is made absolute.
Petition disposed of.
July 11, 2014. (TEJINDER SINGH DHINDSA) kanchan JUDGE Kanchan 2014.07.14 10:43 I attest to the accuracy and integrity of this document Chandigarh