Punjab-Haryana High Court
Babbu @ Jeevan Singh vs State Of Haryana on 14 August, 2019
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-26906-2019 -1-
212 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-26906-2019
Date of Decision: 14.08.2019
Babbu @ Jeevan Singh ... Petitioner
v/s
State of Haryana ... Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: None for the petitioner
ASI Gurpal Singh, for State
MANOJ BAJAJ, J. (ORAL)
*** This petition has been filed by the petitioner under Section 438 Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 213 dated 03.05.2018, under Sections 457, 380 of Indian Penal Code, 1860 registered at Police Station Ratia, District Fatehabad. The petitioner apprehend his arrest at the hands of Police.
Perusal of the interim order dated 14.06.2019, reveals that the interim protection was extended to the petitioner. The said order reads as under:-
"It is inter alia contended that the incident is of the year 2018 and the petitioner is now sought to be arrested on the statement of one Avtar Singh @ Bhairo, who was arrested in another FIR No.66 dated 27.3.2019 registered under Sections 457 and 380 IPC.
Notice of motion for 14.8.2019.
In the meantime, the petitioner is directed to join investigation with the Investigating Officer on 24.6.2019 at 10.00 a.m. and cooperate therewith. In the event of his arrest, he shall be released on interim bail to the satisfaction of the Investigating Officer/SHO concerned subject to his compliance of the conditions 1 of 2 ::: Downloaded on - 01-09-2019 01:58:17 ::: CRM-M-26906-2019 -2- enshrined under Section 438(2) Cr.P.C."
ASI Gurpal Singh, who is present in person, has apprised the Court that in deference to the said order dated 14.6.2019, the petitioner has joined the investigation and is not required for custodial interrogation for the time being.
Considering above, the petition is allowed and the interim bail granted by this Court vide order dated 14.06.2019 is made absolute. However, it is made clear that this order shall remain operative till the filing of the final report under Section 173(2) Cr.P.C The petition stands allowed.
August 14, 2019 (MANOJ BAJAJ)
Janki JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
::: Downloaded on - 01-09-2019 01:58:18 :::