Neelam vs State Of Haryana on 15 May, 2018

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Punjab-Haryana High Court

Neelam vs State Of Haryana on 15 May, 2018

Bench: Jaishree Thakur

Crl. Misc. M-20714 of 2018                                                     -1-



    IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                HARYANA AT CHANDIGARH

                                            Crl. Misc. M-20714 of 2018
                                            Date of Decision: 15.05.2018
Neelam

                                                                     ...Petitioner
                                          Versus
State of Haryana
                                                                   ...Respondent

CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR

Present:-     Mr. Sunil K. Nehra, Advocate
              for the petitioner.

              Ms. Gaganpreet Kaur, AAG, Haryana.

                       ********
JAISHREE THAKUR, J. (Oral)

The instant petition has been filed under Section 438 of Cr.P.C., for grant of anticipatory bail in the event of arrest in FIR No. 102 dated 20.10.2017 under Section 342, 376, 506 of the Indian Penal Code and Section 6 of POCSO Act registered at Police Station Women, District Palwal, Haryana.

Learned counsel for the petitioner herein contends that the police had investigated the matter and the petitioner herein was found innocent and had been put in column No.2. It is contended that subsequently in the proceedings, on an application moved under Section 319 Cr.P.C., the petitioner has been summoned to face trial vide order dated 20.3.2018 passed by the Additional Sessions Judge, Palwal. It is argued that the matter has already been investigated and that the petitioner herein is ready to join the proceedings, however, prays for grant of interim protection.

1 of 2 ::: Downloaded on - 20-05-2018 11:54:21 ::: Crl. Misc. M-20714 of 2018 -2- In view of the above, in the meantime, arrest of the petitioner is stayed for a week and the petitioner is directed to appear before the trial Court and furnish bail bonds and on doing so the trial Court shall release her on bail subject to its satisfaction. However, it is made clear that in case the petitioner does not appear before the trial Court within the stipulated period of one week any interim protection granted today shall stand automatically vacated.

Adjourned to 21.08.2018.



                                               (JAISHREE THAKUR)
May 15, 2018                                         JUDGE
seema




Whether speaking/reasoned                             Yes
Whether reportable                                    Yes/No




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