Punjab-Haryana High Court
Rakesh Kumar And Ors vs State Of Haryana on 18 August, 2020
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-15754-2020 1
206
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-15754-2020
Date of Decision: 18.08.2020
Rakesh Kumar and others
.. Petitioners
Vs.
State of Haryana ..Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. R.S. Mamli, Advocate for the petitioners.
Mr. Sukhdeep Parmar, DAG, Haryana.
Mr. Amit Chaudhary, Advocate for the complainant.
...
Manoj Bajaj, J. (Oral)
Petitioners have filed this petition under Section 438 Code of Criminal Procedure for grant of anticipatory bail in a case FIR No.0160 dated 27.03.2020 under Sections 147, 149, 323, 427 and 506 IPC, 1860 (Section 188 IPC and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 added later on), registered at Police Station City Fatehabad, District Fatehabad. They apprehended their arrest at the hands of Police in the above said FIR.
Learned counsel for the petitioners has invited the attention of the Court to the order dated 19.06.2020, whereby interim protection was extended to the petitioners. He has submitted that the offence punishable under Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 was added subsequently and previously the petitioners were on regular bail.
Learned counsel for the petitioners further contends that in deference to the said order, the petitioners submitted themselves before the 1 of 2 ::: Downloaded on - 07-09-2020 03:37:05 ::: CRM-M-15754-2020 2 Police and joined the investigation. According to him, the petitioners cooperated with the Police Authorities during the investigation and furnished requisite bonds to the satisfaction of the Investigating Officer/Arresting Officer.
Learned State counsel who is assisted by SI Ranjeet Singh does not dispute this fact that the petitioners have joined the investigation and further states that they are not required for custodial interrogation for the time being.
Considering above, the petition is allowed and the interim bail granted by this Court vide order dated 19.06.2020 is made absolute.
(MANOJ BAJAJ)
18.08.2020 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes
Whether reportable No
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