Punjab-Haryana High Court
Surta And Anr vs State Of Haryana on 16 October, 2015
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc. No. M-30126 of 2015
Date of decision: 16.10.2015.
Smt. Surta and another ..Petitioners
Versus
State of Haryana ..Respondent
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
1. Whether reporters of local newspapers may be allowed to see
judgment? Yes/No
2. To be referred to reporters or not? Yes/No
3. Whether the judgment should be reported in the Digest? Yes/No
Present: Mr. Bipan Ghai, Sr. Advocate with
Mr. Paras Talwar, Advocate
for the petitioners.
Mr. Sharad Kumar Yadav, D.A.G., Haryana
for the respondent - State.
Mr. S.K. Yadav, Advocate
for the complainant.
Daya Chaudhary, J. (Oral)
Learned counsel for the petitioners submits that in compliance of the order passed by this Court on 07.09.2015, the petitioners have joined investigation. The factum of joining investigation has been affirmed by learned State counsel on instructions from ASI Virender Singh.
Learned counsel for the complainant opposes grant of anticipatory bail to the petitioners on the ground of seriousness of the offence.
Since the petitioners have joined investigation; the fact that initially the FIR was registered under Sections 323, 341, 506/34 IPC and they were released on regular bail by Additional Chief Judicial Magistrate, Narnaul; subsequently, Section 307 IPC has been added; and nothing is to be recovered from them, the interim order dated 07.09.2015 passed by this Court is made absolute.
Disposed of accordingly.
16.10.2015 (DAYA CHAUDHARY)
neetu JUDGE
NEETU RANI
2015.10.19 10:28
I attest to the accuracy and
authenticity of this document
Chandigarh