Punjab-Haryana High Court
Dharam Singh Panwar And Ors vs State Of Haryana on 22 October, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
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CRM-M-33450 of 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-33450 of 2018
Date of Decision: 22.10.2018
Dharam Singh Panwar and others
....Petitioners
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present:- Mr. P.S. Ahluwalia, Advocate,
for the petitioners.
Mr. Yashwinder Singh, DAG, Haryana.
Mr. Yash Dev Kaushik, Advocate,
for the complainant.
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 438 Cr.P.C. has been made for grant of anticipatory bail to petitioners in case FIR No.1413 dated 18.12.2017 registered under Sections 420, 406, 199, 200 and 120-B IPC at Police Station Central Faridabad, District Faridabad.
On instructions from ASI Mukesh Kumar, learned State counsel submits that petitioners have joined the investigation and are no more required for interrogation.
Having considered the facts and circumstances of the case, order dated 06.08.2018 passed by this Court is made absolute with direction to petitioner No.3 to give his specimen signatures/handwriting before the 1 of 2 ::: Downloaded on - 11-11-2018 04:04:07 ::: -2- CRM-M-33450 of 2018 trial Court forthwith without any delay, in case, State moves application under Section 311A of the Code of Criminal Procedure to this effect.
Disposed of accordingly.
(RAMENDRA JAIN)
October 22, 2018 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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