Punjab-Haryana High Court
Nikunj Gupta vs State Of Haryana on 5 August, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-19432 of 2022 (O&M)
DECIDED ON:5th August, 2022
Nikunj Gupta
.....PETITIONER
VERSUS
State of Haryana
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. S.K. Garg Narwana, Sr. Advocate with
Mr. Inder Singh, Advocate for petitioner.
Ms. Geeta Sharma, DAG Haryana.
***
AVNEESH JHINGAN, J (ORAL)
This petition is filed for grant of anticipatory bail in case of FIR No.157 dated 10.4.2022, under Sections 63 of Copyright Act, 1957 and Section 120-B, 420 and 511 IPC, registered at Police Station Rewari City District Rewari.
Vide order dated 7.6.2022, the petitioner was granted interim anticipatory bail subject to joining investigation.
Learned State counsel on instructions from SI Maingh Kumar submits that the petitioner has joined investigation and his custody is not required.
In view of statement made by learned State counsel, the interim anticipatory bail granted is made absolute.
Disposed of accordingly.
Since the main case has been decided, the pending application, if any is rendered infructuous.
(AVNEESH JHINGAN) th 5 August, 2022 JUDGE reema Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 06-08-2022 18:17:05 :::