Punjab-Haryana High Court
Vikas vs State Of Haryana on 28 February, 2018
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M-6721-2018 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
Crl. Misc. M-6721 of 2018 (O&M)
Date of Decision: February 28, 2018
Vikas
...Petitioner
Versus
State of Haryana
...Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Mohit Garg, Advocate
for the petitioner.
Mr. P.P. Chahar, DAG Haryana.
********
JAISHREE THAKUR, J. (Oral)
This is a petition that has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in FIR No.30 dated 16.01.2018, under Sections 363, 366, 511 of Indian Penal Code (later on converted in Sections 365, 354-D, 511, 509/34 of Indian Penal Code) registered at Police Station Sector 14, Gurugram, District Gurugram.
Learned counsel for the respondent-State, on instructions from SI Aman Singh, submits that investigation in the matter has been completed and the petitioner herein has been kept in column No.2, on the basis of an affidavit furnished by the prosecutrix.
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(JAISHREE THAKUR)
February 28, 2018 JUDGE
vijay saini
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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