Rajender Singh vs State Of Haryana on 5 October, 2018

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Punjab-Haryana High Court

Rajender Singh vs State Of Haryana on 5 October, 2018

Bench: Hari Pal Verma

CRM-M-33538-2018                                          1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

210                                           CRM-M-33538-2018
                                              Date of Decision:05.10.2018


Rajender Singh                                                   .....Petitioner

Versus

State of Haryana                                               .....Respondent


CORAM: HON'BLE MR.JUSTICE HARI PAL VERMA.


Present:     Mr. Aman Pal, Advocate,
             for the petitioner.

             Mr. Anmol Malik, A.A.G., Haryana.

             Mr. Jaspreet Singh, Advocate for
             Mr. Navkiran Singh, Addvocate,
             for the complainant.

             ****

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.96 dated 17.05.2018 under Sections 307, 323, 506 IPC, registered at Police Station Sadar Kaithal, District Kaithal.

Learned counsel for the petitioner states that pursuant to the order dated August 06, 2018 passed by this Court, petitioner has joined the investigation. He further states that the car which was used in the crime was taken into possession and the same has been released on superdari also.

Learned State counsel, on instructions from ASI Raj Kumar, does not dispute the aforesaid fact and states that the custodial interrogation of the petitioner is no more required at this stage.

1 of 2 ::: Downloaded on - 07-10-2018 20:24:13 ::: CRM-M-33538-2018 2 Learned counsel for the complainant has opposed the bail application, however, admits that no recovery is to be effected from the petitioner.

I have heard learned counsel for the parties.

Since the petitioner has joined the investigation and his custodial interrogation is no more required, present petition is allowed and the interim bail granted to the petitioner vide order dated August 06, 2018 is made absolute.

However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as laid down under Section 438(2) Cr.P.C.

October 05, 2018                                     (HARI PAL VERMA)
seema                                                    JUDGE

                       Whether speaking/reasoned: Yes/No
                       Whether Reportable:                  Yes/No




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Punjab-Haryana High Court