Punjab-Haryana High Court
Rajbir Singh vs State Of Haryana on 9 December, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
201 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-39922-2022
Date of Decision: 9th December, 2022
Rajbir Singh
... Petitioner
Versus
State of Haryana
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : None for the petitioner.
Mr. Gurmeet Singh, AAG, Haryana.
***
AVNEESH JHINGAN , J.(Oral)
1. This petition is filed for grant of anticipatory bail in FIR No. 16, dated 28th July, 2022, under Sections 409, 420, 467, 468, 471 and 120-B of Indian Penal Code, 18620 and Sections 13(1) (A) and 13(2) of Prevention of Corruption Act, 1988 (for short 'the Act'), registered at Police Station SVB, Ambala.
2. This Court vide order dated 5th September, 2022, stayed the arrest of the petitioner, subject to joining investigation.
3. Learned State Counsel, on instructions from Inspector Suresh Kumar submits that the petitioner joined the investigation and is co-operating.
4. As the petitioner has joined the investigation and lending co-operation, the interim order dated 5th September, 2022 is made absolute.
5. In the event of arrest of the petitioner, he shall be released on bail subject to his furnishing adequate bail bonds to the satisfaction of the Arresting Officer. He is directed to join the investigation as and when called for. He shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.
6. The petition is allowed.
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7. In case of failure of petitioner to join the investigation, the State would be at liberty to file an application for re-calling of this order.
8. Since the main case has been decided, the pending applications, if any, is rendered infructuous.
(AVNEESH JHINGAN ) JUDGE th 9 December, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 10-12-2022 07:52:02 :::