Punjab-Haryana High Court
Gajender Singh vs State Of Haryana on 11 October, 2023
Neutral Citation No:=2023:PHHC:132372
2023:PHHC:132372
208 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-42884-2023
Date of Decision:11.10.2023
Gajender Singh ...Petitioner
vs.
State of Haryana ...Respondents
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Raj Kumar, Advocate
for the petitioner.
Ms. Sheenu Sura, DAG, Haryana.
***
N.S.Shekhawat J. (Oral)
The petitioner has filed the instant petition under Section 438 of the Cr.P.C. with a prayer to grant anticipatory bail to him in case FIR No.247 dated 03.08.2023 registered under Sections 153-A, 188, 295, 34, 427, 426, 457 of IPC (Section 435 IPC subsequently added and Section 436 IPC was removed), at Police Station Kasola, District Rewari.
Learned counsel for the petitioner submits that in compliance of the orders dated 29.08.2023, passed by this Court, the petitioner has joined the investigation.
Learned counsel for the State has submitted that the petitioner has joined the investigation and is no longer required for further investigation.
In view of the statement made by learned State counsel, the interim orders dated 29.08.2023 is made absolute. The petitioner shall continue to join investigation, as and when called by the Investigating Officer and shall also abide by the conditions as provided under Section 438(2) of the Cr.P.C.
(N.S.SHEKHAWAT)
11.10.2023 JUDGE
hemlata
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:132372
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