Punjab-Haryana High Court
Usha Devi vs State Of Haryana on 29 August, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:111479
212
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35789-2024
Date of decision : 29.08.2024
USHA DEVI
... Petitioner(s)
Versus
STATE OF HARYANA
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. R.K. Girdhwal, Advocate
for the petitioner(s).
Mr. Parveen Aggarwal, DAG, Haryana.
****
JASJIT SINGH BEDI, J. (ORAL)
The petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.143 dated 31.05.2024 registered under Sections 147, 149, 120-B, 224, 225, 307, 341, 186, 332, 353, 393, 379-B and 511 IPC and Section 3 of the PDPP Act at Police Station Beri, Jhajjar.
The learned counsel for the petitioner submits that in compliance of the order dated 29.07.2024, the petitioner has joined the investigation to the entire satisfaction of the Investigating Officer.
The learned State counsel on instructions admits the aforesaid fact and submits that the petitioner is no more required for further investigation in the case.
In view of aforesaid factual position, the interim order dated 29.07.2024 is made absolute. However, the petitioner shall keep on 1 of 2 ::: Downloaded on - 31-08-2024 18:52:48 ::: Neutral Citation No:=2024:PHHC:111479 CRM-M-35789-2024 -2- joining the investigation as and when required to do so and she shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
(JASJIT SINGH BEDI) JUDGE 29.08.2024 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 2 of 2 ::: Downloaded on - 31-08-2024 18:52:49 :::