Punjab-Haryana High Court
Harvinder Singh vs State Of Haryana on 11 November, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-49121 of 2022 and connected case [1]
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
1. CRM-M-49121 of 2022
Nachhatar Singh
Petitioner
Versus
State of Haryana
Respondent
2. CRM-M-49138 of 2022
Harvinder Singh
Petitioner
Versus
State of Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: .Mr. Jitender Dhanda, Advocate for the petitioner(s).
Ms. Geeta Sharma, DAG, Haryana.
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AVNEESH JHINGAN, J (Oral):
These petitions are filed for grant of anticipatory bail in FIR No. 13 dated 29.6.2022, under Sections 166, 177, 409, 418, 420 and 120-B IPC and Sections 13(1)(c), 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (amended upto date), registered at Police Station SVB Hisar.
This Court vide order dated 21.10.2022 granted the interim bail subject to joining investigation.
Learned State Counsel, on instructions from DSP Rakesh Kumar submits that the petitioners have joined the investigation and are co-operating.
As the petitioners have joined investigation and are lending co- operation, the interim bail granted is made absolute.
1 of 2 ::: Downloaded on - 12-11-2022 08:50:30 ::: CRM-M-49121 of 2022 and connected case [2] However, the petitioners shall keep on joining the investigation as and when called for.
Disposed of accordingly.
Photocopy of the order be placed on the file of connected case.
[AVNEESH JHINGAN] JUDGE 11th November, 2022 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 12-11-2022 08:50:30 :::