Punjab-Haryana High Court
Ranjeet Rai vs State Of Haryana on 17 April, 2018
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
202
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-1675-2018
Date of decision: 17.04.2018
Ranjeet Rai ...Petitioner
V/s.
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. N.S. Shekhawat, Advocate for the petitioner.
Mr. Vikas Malik, DAG, Haryana.
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MAHABIR SINGH SINDHU, J. (Oral)
Learned State counsel on instructions from ASI Ranbir Singh, Police Station Sector-10, Gurugram, has submitted that the petitioner has joined investigation in this case and his custodial interrogation is not required anymore.
In the light of above circumstances, interim bail granted to the petitioner vide order dated18.01.2018 is made absolute subject to conditions envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
(MAHABIR SINGH SINDHU) JUDGE 17.04.2018 Divyanshi Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 06-05-2018 09:31:51 :::