Punjab-Haryana High Court
Abid Hussain Alias Abid Khan vs State Of Haryana on 2 May, 2023
Author: Deepak Sibal
Bench: Deepak Sibal
Neutral Citation No:=2023:PHHC:062645
2023:PHHC:062645
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
(Sr. No.205) CRM-M No. 13079 of 2023
Date of decision : 02.05.2023
Abid Hussain @ Abid Khan
.....Petitioner
Versus
State of Haryana
.....Respondent
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. Monu Sharma, Advocate for
Mr. Rohit Mittal, Advocate for the petitioner.
Mr. Rajiv Sidhu, DAG, Haryana.
***
DEEPAK SIBAL, J. (Oral)
(1) The present petition has been filed under Section 438 Cr.P.C. for the grant of anticipatory bail in FIR No. 108 dated 28.03.2018 registered under Sections 420, 467, 468, 471 IPC at Police Station Dharuhera, District Rewari.
(2) On 29.03.2023, this Court had passed the following order : -
"Learned counsel for the petitioners inter alia relies on the grant of anticipatory bail to similarly placed persons in identical matters being CRM-M No.6135 of 2019 - Bijender Vs. State of Haryana, CRM-M No.8196 of 2019 - Unas & Anr. Vs. State of Haryana, CRM-M No.11232 of 2019 - Jhadmal & Anr. Vs. State of Haryana, CRM-M No.10635 of 2019
- Ajij Vs. State of Haryana, CRM-M No.21336 of 2019 - Tahir Vs. State of Haryana, CRM-M No.25205 of 2019 - Ibrahim Vs. State of Haryana and ad 1 of 3 ::: Downloaded on - 04-05-2023 02:32:44 ::: Neutral Citation No:=2023:PHHC:062645 CRM-M No. 13079 of 2023 [2] 2023:PHHC:062645 interim anticipatory bail in CRM-M No.10913 of 2023
- Sarajudin & Anr. Vs. State of Haryana.
Notice of motion.
Mr. Viney Phogat, DAG, Haryana accepts notice on behalf of the respondent-State.
For arguments, adjourned to 02.05.2023. Before the adjourned date the State shall file a status report on the consideration of which further orders shall be passed in the present petition.
In the meanwhile subject to the petitioners' joining investigation as and when called by the investigating agency as also abiding by the other conditions provided under Section 438 (2) Cr.P.C, in the event of his arrest in FIR No. 108 dated 28.03.2018 registered under Sections 420, 467, 468, 471 IPC at Police Station Dharuhera, District Rewari, he shall be released on ad interim anticipatory bail to the satisfaction of the arresting officer."
(3) Learned State counsel submits that under the afore-quoted order passed by this Court, the petitioner has joined and cooperated with the investigation and that his custodial interrogation is not required by the State.
(4) After considering the submissions made on behalf of the petitioner as have been recorded in the afore-quoted order and the statement made on behalf of the State as also for the reason that similarly placed persons in identical matters being CRM-M No.6135 of 2019 - Bijender Vs. State of Haryana, CRM-M No.8196 of 2019 - Unas & Anr. Vs. State of Haryana, CRM-M No.11232 of 2019 - Jhadmal & Anr. Vs. State of Haryana, CRM-M No.10635 of 2019 - Ajij Vs. State of Haryana, CRM-M 2 of 3 ::: Downloaded on - 04-05-2023 02:32:45 ::: Neutral Citation No:=2023:PHHC:062645 CRM-M No. 13079 of 2023 [3] 2023:PHHC:062645 No.21336 of 2019 - Tahir Vs. State of Haryana, CRM-M No.25205 of 2019
- Ibrahim Vs. State of Haryana and CRM-M No.10913 of 2023 - Sarajudin & Anr. Vs. State of Haryana, have already been granted anticipatory bail, subject to the petitioner abiding by the conditions provided under Section 438 (2) Cr.P.C., the order of this Court dated 29.03.2023, granting ad interim anticipatory bail to the petitioner is ordered to be made absolute.
02.05.2023 ( DEEPAK SIBAL ) sunil yadav JUDGE Whether speaking/reasoned : Yes / No Whether reportable : Yes / No
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