Punjab-Haryana High Court
Shamim @Tura vs State Of Haryana on 19 January, 2017
Author: Deepak Sibal
Bench: Deepak Sibal
Crl. Misc. No. M-43205 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : Crl. Misc. No. M-43205 of 2016
Date of Decision : January 19, 2017
Shamim @ Tura .... Petitioner
vs.
State of Haryana .... Respondent
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL.
* * *
Present : Mr. Saleem Ahmed, Advocate
for the petitioner.
Mr. Manish Bansal, DAG, Haryana.
* * *
DEEPAK SIBAL, J. :
Through this petition filed under Section 438 Cr.P.C., the petitioner seeks grant of anticipatory bail in FIR No.113 dated 26.02.2016, registered under Sections 186, 332, 353 IPC and Section 5/13(2) of the Haryana Gavans Sanrakshan and Gausamvardhan Act and Section 11 of Animal Cruelty Act, at Police Station Nuh, District Mewat.
While issuing notice of motion on 03.12.2016, this Court had granted ad-interim anticipatory bail to the petitioner, subject to his joining investigation and to the satisfaction of the arresting officer.
Learned State counsel, on instructions from ASI Sohrab Khan, submits that the petitioner has joined investigation and is, at this stage, no longer required for questioning by the investigating agency.
In view of the above, without commenting on the merits of the 1 of 2 ::: Downloaded on - 22-01-2017 09:40:58 ::: Crl. Misc. No. M-43205 of 2016 2 case, the petition is allowed and order dated 03.12.2016 granting ad-interim anticipatory bail to the petitioner is made absolute subject to the conditions prescribed under Section 438(2) Cr.P.C.
( DEEPAK SIBAL ) JUDGE January 19, 2017 monika Whether speaking/reasoned ? Yes/No. Whether reportable ? Yes/No. 2 of 2 ::: Downloaded on - 22-01-2017 09:40:59 :::