Ajit vs State Of Haryana And Another

Through the instant petition under Section 438 Cr.P.C., the petitioner seeks anticipatory bail in case FIR No. 115 dated 21.02.2019 registered under Sections 406, 420 of IPC, at Police Station Ghraunda, District Karnal.

On 12.06.2019, this Court passed the following order:-

"Notice of motion.

Mr. Nonish Kumar, Advocate appears on behalf of complainant and files vakalatnama, same is taken on record. He stands impleaded as respondent no. 2. Necessary correction be made and amended memo of parties be filed in Court on the next date of hearing.

Learned counsel for the petitioner refers to Annexure P/2 and contends that chicks were transferred against proper receipt.

Counsel for the complainant wants to verify this document.

On his request, adjourned to 30.07.2019.

In the meanwhile, petitioner is directed to join the investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would admit him to interim bail till the next date of hearing on his furnishing adequate bail and surety bonds to his satisfaction. The petitioner is also directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C.".

Learned counsel for the petitioner states that pursuant to the order dated 12.06.2019 passed by this Court, the petitioner has joined the investigation.

Learned State counsel on instructions from ASI, Ashok Kumar, states that the petitioner has joined the investigation and he is not required for any further investigation.

I have heard the learned counsel for the parties.

In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 12.06.2019 granting interim bail to the petitioner is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.