Punjab-Haryana High Court
Mohit Kataria vs State Of Haryana on 7 October, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
205
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-13248-2019
Date of Decision:07.10.2019
Mohit Kataria
...Petitioner
Versus
State of Haryana
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.Rajat Mor, Advocate for the petitioner.
Mr.Saurabh Mohunta, DAG, Haryana.
ANIL KSHETARPAL, J.
On 20.03.2019, following order was passed by this Court:-
"Learned counsel for the petitioner inter-alia contends that the complainant wife Kavita was carrying on incestuous relationship by placing reliance on photographs Annexure P/2 numbering 11 and when confronted with the same repeatedly even after the birth of their child Lakshay, the present case has been got registered as a counter-blast.
Notice of motion for 8.7.2019.
Meanwhile, in the event of arrest, the petitioner shall be released on interim bail to the satisfaction of arresting/investigating officer. The petitioner shall, however, join the investigation as and when called for and shall also abide by the conditions specified under section 438 (2) Cr.P.C. Presently the petitioner is directed to join investigation within one week from today."
Learned counsel for the State, on instructions from ASI Devi Lal, has submitted that the petitioner has joined the investigation, 1 of 2 ::: Downloaded on - 07-10-2019 21:11:31 ::: CRM-M-13248-2019 -2- cooperated and not required for custodial interrogation at this stage. He has further submitted that stridhan has been handed over to the first informant.
In view of the above, the order dated 20.03.2019 is made absolute.
07.10.2019 (ANIL KSHETARPAL)
mks JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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