Punjab-Haryana High Court
Sonia vs State Of Haryana on 5 August, 2016
Author: Hari Pal Verma
Bench: Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-14248 of 2016
Date of Decision: 05.08.2016
Sonia
...Petitioner(s)
Versus
State of Haryana
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA
Present:- Mr. Ajay Ghangas, Advocate
for the petitioner.
Mr. Manish Bansal, DAG, Haryana.
*****
HARI PAL VERMA J.(Oral)
Prayer in the present petition filed under Section 438 of the Code of Criminal Procedure, 1973 is for grant of anticipatory bail to the petitioner in case FIR No.188 dated 14.2.2016 under Sections 3-B, 4, 5 and 6 P.C. and PNDT Act, 1994 and Sections 420, 75 IPC and Sections 18, 22, 23 and 25 of the PC and PNDT Act (added later on) registered at Police Station Panipat City, District Panipat.
Learned counsel for the petitioner contends that pursuant to order dated 28.4.2016 of this Court, the petitioner has joined investigation.
Learned State counsel, on instructions from ASI Kulbir Singh, does not dispute the aforesaid fact and further submits that the custodial interrogation of the petitioner is no more required at this stage.
1 of 2 ::: Downloaded on - 19-09-2016 00:23:56 ::: Criminal Misc. No. M-14248 of 2016 -2- Considering the fact that the petitioner has joined investigation and his custodial interrogation is no more required, the present petition is allowed and the interim order dated 28.4.2016 is made absolute.
However, the petitioner shall join the investigation as and when directed by the investigating agency and shall abide by the terms and conditions laid down under Section 438(2) Cr.P.C.
August 05, 2016 ( HARI PAL VERMA )
AK JUDGE
Whether speaking / reasoned? Yes / No
Whether reportable? Yes / No
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