Punjab-Haryana High Court
Anant Ram vs State Of Haryana on 28 May, 2019
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CRM-M-17911-2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-17911-2019
Date of decision: 28.05.2019
Dr. Anant Ram
... Petitioner
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Abhishek Sethi, Advocate
for the petitioner.
Mr. Naveen Sheoran, DAG, Haryana.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Prayer in this petition is for grant of anticipatory bail in FIR No.700 dated 18.12.2018 under Sections 3(1), 3(3)4, 6(a), 6 (b), 23 & 25 of PC&PNDT Act, 1994 and Sections 120-B, 420, 511 IPC (all Sections of PC&PNDT Act were deleted at the time of submitting the report under Section 173 Cr.P.C.), registered at Police Station Barwala, District Hisar.
While granting interim bail to the petitioner, following order was passed by this Court on 23.04.2019: -
"... Learned counsel for the petitioner submits that at the time of submitting the report under Section 173 Cr.P.C., the police has submitted the challan only under Sections 420, 511 read with Section 120-B IPC. It is further submitted that even when the 1 of 2 ::: Downloaded on - 10-06-2019 02:25:06 ::: CRM-M-17911-2019 -2- anticipatory bail application of the petitioner was pending before the Additional Sessions Judge, he was granted interim bail, however, the same was dismissed with the observation that he did not cooperate in the investigation and the petitioner is still ready to join the investigation....."
Reply of Deputy Superintendent of Police, Barwala filed in the Court today, is taken on record and copy of the same has been supplied to learned counsel for the petitioner.
Learned counsel for the petitioner submits that in pursuance of the aforesaid order, petitioner has joined the investigation and is not required for any further investigation.
Learned State counsel, on instructions from ASI Sheeshkaran, has not disputed the factual position and states that the petitioner is no more required for any further investigation.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 23.04.2019 is made absolute subject to the conditions envisaged under Section 438 (2) Cr.P.C.
[ ARVIND SINGH SANGWAN ]
28.05.2019 JUDGE
vishnu
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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