Punjab-Haryana High Court
Surinder Singh Verma vs State Of Haryana on 6 December, 2013
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-35455 of 2013 -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-35455 of 2013
Date of Decision: 6.12.2013.
Surinder Singh Verma .......Petitioner
Versus
State of Haryana ......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Baljinder Singh, Advocate for
Mr. K.S.Dhaliwal, Advocate
for the petitioner.
Mr. Gaurav Dhir, DAG, Haryana.
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SABINA, J.
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 37 dated 13.10.2008 under Section 419, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 and Section 13 (1)(d) of Prevention of Corruption Act, 1988, registered at Police Station SVB, Ambala.
On 30.10.2013, following order was passed by this Court:-
"List again on 6.12.2013.
List along with Criminal Miscellaneous No. M-33935 of 2013.
In the meantime, in the event of arrest, petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. He shall abide by the Singh Gurpreet 2013.12.06 15:59 I attest to the accuracy and integrity of this document chandigarh Crl. Misc. No. M-35455 of 2013 -2- conditions envisaged under Section 438 (2) of the Code of Criminal Procedure, 1973."
Learned State counsel, who is assisted by Inspector Shamsher Singh, has submitted that in terms of the above order, petitioner has joined investigation and is not required for further investigation.
Accordingly, interim bail granted by this Court to the petitioner vide order dated 30.10.2013 is made absolute.
Petition stands disposed of accordingly.
(SABINA) JUDGE December 06, 2013 Gurpreet Singh Gurpreet 2013.12.06 15:59 I attest to the accuracy and integrity of this document chandigarh