Punjab-Haryana High Court
Kanwar Singh & Anr vs The State Of Haryana & Anr on 9 September, 2013
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Criminal Misc.No.M-19263 of 2013 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-19263 of 2013
Date of Decision: 09th September, 2013
Kanwar Singh & Anr.
...Petitioners
Versus
The State of Haryana & Anr.
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Rajneesh Chadwal, Advocate,
for the petitioners.
Mr.Chetan Sharma, AAG, Haryana.
Mr.Sanjiv Sharma, Advocate,
for respondent No.2/complainant.
***
Naresh Kumar Sanghi, J.
Prayer in this petition is for grant of anticipatory bail to the petitioners, Kanwar Singh and Hawa Singh, who have been summoned for the offences punishable under Sections 3(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, and Sections 323 and 506 read with Section 34, IPC, passed by the learned Additional Chief Judicial Magistrate, Narnaul, in complaint bearing No.37 of 2011 titled as "Hari Singh vs. Kanwar Singh & Anr."
Vide order dated 05.06.2013, interim directions were issued that in the event of arrest, the petitioners would be released on bail to the satisfaction of the Arresting Officer.
In compliance of the above, the petitioners did appear before the learned Additional Chief Judicial Magistrate, Narnaul, and Sharma Seema 2013.09.09 15:50 I attest to the accuracy and integrity of this document Chandigarh Criminal Misc.No.M-19263 of 2013 {2} were granted the ad-interim bail vide order dated 20.06.2013.
Learned counsel for the State, on instructions from ASI Raj Kumar, Police Station, Nangal Chaudhary, submits that it is a private complaint and the police has no instructions with regard to the proceedings going on in the courts regarding this case.
Learned counsel for respondent No.2/complainant though opposed the grant of anticipatory bail to the petitioner but could not substantiate his submissions.
The petitioners have appeared before the learned Summoning Court in compliance of the order passed by this Court, therefore, the interim directions dated 05.06.2013 are made absolute.
The petitioners shall continue to appear before the learned Summoning Court/trial Court on each and every date of hearing unless otherwise ordered.
September 09, 2013 (Naresh Kumar Sanghi) seema Judge