Punjab-Haryana High Court
Chhavi Parkash And Ors vs State Of Haryana on 20 August, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-16740 of 2015
Date of Decision : 20.08.2015
Chhavi Parkash and others .....Petitioners
Versus
State of Haryana .....Respondent
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: Mr. R.D. Yadav, Advocate
for the petitioners.
Ms. Dimple Jain, AAG, Haryana.
R.P. Nagrath, J. (Oral)
Prayer in the instant petition is for grant of anticipatory bail under Section 438 Cr.P.C. in FIR No. 06 dated 09.01.2015 for offences under Sections 147, 452, 323, 506 and 149 of Indian Penal Code (IPC), registered at Police Station Kanina, District Mahendergarh.
Learned State counsel on instructions from EASI Ved Parkash submits that in deference to order dated 21.05.2015, petitioners have joined the investigation on 16.08.2015 and are stated to be no more required for further investigation.
There were also injuries on the person of petitioner no. 1, petitioner no. 2 and one Krishan non-applicant-petitioner.
In view of the above and without commenting on merits of the case, the interim order dated 21.05.2015 is made absolute. Petitioners shall also abide by the restrictions contained in Section 438 (2) Cr.P.C.
Allowed in the above terms.
August 20, 2015 ( R.P. NAGRATH )
jk JUDGE
JITENDER KUMAR
2015.08.20 16:39
I attest to the accuracy and
integrity of this document