Punjab-Haryana High Court
Dheeraj And Others vs State Of Haryana And Another on 10 September, 2012
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYNA AT CHANDIGARH.
Cr.Misc. M 22870 of 2012
Date of decision:- 10.9.2012
Dheeraj and others
Petitioner
vs.
State of Haryana and another
Respondent
Present: Mr. Bipan Ghai,Sr.Advocate with
Mr. Mandeep kaushik, Advocate.
Ms.Shalini Attri, DAG, Hry
M.M.S.BEDI,J.
The petitioners seek the concession of pre-arrest bail in a case, registered on the basis of a private complaint, alleging extortion by the petitioners. Pursuant to the interim order dated 1.8.2012, the petitioners have already put in appearance before the trial court on 9.8.2012. Certified copy of the order passed by the trial court, has been placed on record.
The petition is allowed and interim order dated 1.8.2012 is hereby made absolute . The petitioners will remain on bail against the bail bonds already furnished by them subject to the condition that they will continue to appear before the trial court and will not absent themselves without any sufficient cause.
September 10 ,2012 ( M.M.S.BEDI ) TSM JUDGE