Punjab-Haryana High Court
Ram Bhagat vs State Of Haryana on 27 August, 2015
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M No.6221 of 2015 # 1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M No.6221 of 2015
Date of Decision:-27.08.2015
Ram Bhagat.
......Petitioner.
Versus
The State of Haryana.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. R.N. Lohan, Advocate for the Petitioner.
Mr. R.K. Doon, AAG Haryana.
***
JASWANT SINGH, J (ORAL)
Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner Ram Bhagat in case FIR No.39 dated 18.01.2015 under Sections 420, 467, 468, 471 of Indian Penal Code registered with Police Station City Jind.
As per allegations in the FIR petitioner had obtained a fake matriculation certificate to secure a job as Clerk in the Health Department on 10.02.2012 from which he is stated to have resigned on 27.11.2014.
Learned State Counsel on instructions from SI Virender Singh, submits that pursuant to the interim order passed by this court petitioner has joined the investigation and is no longer required for custodial interrogation.
In view of the above, interim protection/bail granted vide order dated 25.02.2015 is made absolute.
Petition stands disposed of.
( JASWANT SINGH ) JUDGE August 27, 2015 Vinay VINAY MAHAJAN 2015.08.27 17:16 I attest to the accuracy and authenticity of this document at Chandigarh