Punjab-Haryana High Court
Abhishekh vs State Of Haryana on 25 September, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
201
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-8856 of 2017 (O&M)
Date of decision: September 25, 2017
Abhishekh
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Sanjeev Kadian, Advocate
for the petitioner.
Mr. B.S.Virk, DAG, Haryana.
****
INDERJIT SINGH, J.
Petitioner-Abhishekh has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.35, dated 11.02.2017, registered at Police Station Linepar Bahadurgarh, District Jhajjar, under Sections 148, 149, 307, 323, 324, 325, 427, 452 and 506 of the Indian Penal Code.
Notice of motion was issued in this case. Learned State counsel put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
From the record, I find that the matter has already been compromised between the parties and quashing petition on the basis of compromise has already been filed. The petitioner has already joined the investigation. He is not required for custodial interrogation. Therefore, no useful purpose will be served by sending the petitioner to custody.
1 of 2 ::: Downloaded on - 27-09-2017 07:27:29 ::: CRM No.M-8856 of 2017 (O&M) -2- Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case and in view of the fact that the matter has already been compromised between the parties, I find merit in this petition and the same is allowed. The order dated 16.03.2017, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
September 25, 2017 (INDERJIT SINGH)
rajesh.k.khurana JUDGE
Whether speaking/reasoned : Yes
Whether Reportable : No
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