Punjab-Haryana High Court
Aejaj Khan vs State Of Haryana on 26 November, 2021
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
CRM-M-55353-2019 1
209
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M- 55353-2019
Date of decision : 26.11.2021
Aejaj Khan
..... Petitioner
Versus
State of Haryana
..... Respondent
CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ
Present: Mr. Satish Chaudhary, Advocate
for the petitioner.
Ms. Tanushree Gupta, DAG, Haryana.
***
RAJESH BHARDWAJ, J. (Oral)
Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
Petitioner has preferred the instant petition under Section 438 Cr.P.C., for grant of anticipatory bail in case FIR No. 284 dated 01.05.2018, under Sections 506 IPC and Section 6 of The Protection of Children from Sexual Offences Act, 2012, registered at Police Station Sector-55, Faridabad.
By virtue of the order dated 02.08.2021, while granting interim protection, the petitioner was directed to join investigation. It has been contended by learned counsel for the petitioner that the petitioner has joined the investigation and fully cooperated and thus, the interim order may kindly be made absolute.
Learned State counsel has endorsed the same and submitted that 1 of 2 ::: Downloaded on - 27-11-2021 03:18:02 ::: CRM-M-55353-2019 2 petitioner is no more required for further investigation.
In view of the same, the interim order dated 02.08.2021, is made absolute subject to compliance of conditions as envisaged under Section 438 (2) Cr.P.C. and the petition stands allowed.
( RAJESH BHARDWAJ )
JUDGE
26.11.2021
manju Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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