Punjab-Haryana High Court
Vikas @ Rinku And Anr vs State Of Haryana And Anr on 11 October, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
212
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-31082-2017 (O&M)
Date of decision: 11.10.2017
Vikas @ Rinku and another ...Petitioners
V/s.
State of Haryana and another ...Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. Ajay Ghanghas, Advocate for the petitioners.
Ms. Tanisha Peshawaria, DAG, Haryana.
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A.B. CHAUDHARI, J. (Oral)
The petitioner have filed this petition under Section 438 read with Section 482 Cr.P.C. seeking anticipatory bail in criminal complaint No. RBT 343 of 07.03.2014/26.05.2015 registered under Sections 323, 452 and 506 IPC read with Section 34 IPC and Section 3 of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
Heard learned counsel for the rival parties. The petitioner was granted interim bail by this court vide order dated 24/08/2017.
Learned State counsel submits that the petitioner has joined the investigation and his custody is not required.
In that view of the matter interim order dated 24/08/2017 is made absolute.
Disposed of accordingly.
(A. B. CHAUDHARI) JUDGE 11.10.2017 Divyanshi Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 15-10-2017 01:06:59 :::