Punjab-Haryana High Court
Vinita vs State Of Haryana on 22 March, 2022
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-54178-2021 (O&M) 1
217
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-54178-2021 (O&M)
Date of Decision:22.03.2022
Vinita
.. Petitioner
Vs.
State of Haryana
..Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Jagatvir Dhindsa, Advocate for
Mr. Preetinder Singh Ahluwalia, Advocate for the petitioner.
Mr. Sukhdeep Parmar, DAG, Haryana.
...
Manoj Bajaj, J. (Oral)
Petitioner has approached this Court under Section 438 Code of Criminal Procedure to seek anticipatory bail in a case FIR No.400 dated 07.09.2020 registered under Sections 307, 120-B and 34 IPC and Section 25(1-b)(a) Arms Act, 1959 at Police Station Palam Vihar, District Gurugram, who apprehends her arrest at the hands of Police.
On 23.12.2021, this Court had passed the following order:
"Learned counsel for the petitioner relies upon the order dated 30.11.2021 (Annexure P-9) passed by this Court in CRM-M-26736-2021, whereby concession of pre-arrest bail has been granted to the co-accused and contends that the case of the petitioner is at par with the said co-accused.
Notice of motion for 22.03.2022.
Meanwhile, the petitioner shall join the investigation and would come present as and when called for and in the event of arrest, the petitioner shall be admitted to interim bail on her furnishing personal and surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C "
Learned counsel for the petitioner has stated that in compliance of the above order, the petitioner associated herself in the investigation and 1 of 2 ::: Downloaded on - 24-03-2022 00:12:25 ::: CRM-M-54178-2021 (O&M) 2 cooperated during interrogation.
Learned State counsel, who is instructed by SI Sulinder, states that indeed 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 23.12.2021 is made absolute.
(MANOJ BAJAJ)
22.03.2022 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes No
Whether reportable Yes No
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