Punjab-Haryana High Court
Satyavart Alias Munna vs State Of Haryana on 11 February, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Crl. Misc. No. M-38192 of 2010 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Misc. No. M-38192 of 2010
Date of decision : 11.2.2011
Satyavart alias Munna ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Sumit Sangwan, Advocate for the petitioner.
Mr. Tarun Aggarwal, Sr. Deputy Advocate General, Haryana. Rajan Gupta, J. (oral) This is a petition under Section 438 Cr.P.C. seeking pre- arrest bail in a case registered against the petitioner under Sections 323, 452, 506/34 IPC (after investigation the case is under Sections 323, 325, 427, 506/34 IPC) at Police Station Badhra, District Bhiwani, vide FIR No.251 dated 13th November, 2010.
Learned State counsel (on instructions from ASI Bishamber Dayal, who is present in court) submits that pursuant to order dated 24.12.2010, petitioner has joined the investigation and is no longer required for custodial interrogation.
In view of the statement made by learned State counsel, the interim order dated 24.12.2010 is hereby made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
The petition stands allowed in aforesaid terms.
(RAJAN GUPTA) JUDGE 11.2.2011 'rajpal'