Punjab-Haryana High Court
Sunil Kumar vs State Of Haryana on 30 September, 2019
Author: Lalit Batra
Bench: Lalit Batra
CRM-M-24841 of 2019 1
212 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.24841 of 2019
Date of Decision: 30.09.2019
Sunil Kumar
..Petitioner
Vs.
State of Haryana
..Respondent
CORAM: HON'BLE MR. JUSTICE LALIT BATRA
Present: Mr. Vikas Bishnoi, Advocate for the petitioner.
Mr. Praveen Bhadu, AAG, Haryana.
...
Lalit Batra, J. (Oral)
Petitioner-Sunil Kumar has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.277 dated 27.09.2018, under Sections 120-B, 406 and 420 IPC read with Section 34 of IPC and Sections 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, Police Station Adampur, District Hisar.
Notice of motion was issued.
Learned State counsel has appeared and contested this petition. I have heard learned counsel for the petitioner as well as learned State counsel and have carefully gone through the record.
In compliance of interim order dated 29.05.2019 passed by this Court, the petitioner has already joined investigation. He is not required for any custodial interrogation. No useful purpose would be served by sending the petitioner to custody.
Keeping in view the facts and circumstances of the present 1 of 2 ::: Downloaded on - 02-10-2019 13:45:55 ::: CRM-M-24841 of 2019 2 case; without discussing the facts of the case in minute details and further without expressing any opinion on the merits of the case, this Court finds merit in this petition and the same is allowed. Order dated 29.05.2019, granting interim bail to the petitioner is made absolute. However, the petitioner shall join investigation as and when called upon to do so and he shall abide by the conditions as enshrined in Section 438 (2) Cr.P.C.
(LALIT BATRA)
30.09.2019 JUDGE
rimpal
Whether speaking/reasoned Yes
Whether reportable No
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