Bittu vs State Of Haryana

Harnaresh Singh Gill, J

Case is taken up for hearing through video conferencing. Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.160 dated

08.06.2020, registered at Police Station Salhawas, District Jhajjar, under Sections 148,149,323,324,506 IPC (Section 307 IPC added later on).

On 28.08.2020, a Coordinate Bench of this Court passed the following order:-

“Learned counsel for the petitioner INTER ALIA argues that this is a case of version and cross-version and that the only role attributed to the

petitioner is that he prevented the escape of uncle of the complainant. The petitioner is a young man and has just qualified his 10+2 examination. He

has been falsely implicated.

Notice of motion for 26.11.2020.

Mr. Munish Sharma, AAG Haryana, accepts notice on behalf of the respondent-State and waives service.

In the meantime, the petitioner is directed to join investigation with the Investigating Officer on 10.09.2020 at 10.00 a.m. and cooperate therewith. In

the event of his arrest, he shall be released on interim bail to the satisfaction of the Investigating Officer/SHO concerned subject to his compliance of

the conditions enshrined under Section 438(2) Cr.P.C.â€​

Learned counsel for the petitioner submits that pursuant to the order dated 28.08.2020 passed by a Coordinate Bench of this Court, the petitioner has

joined the investigation.

Learned State counsel, on the instructions from SI Ranbir Singh, submits that the petitioner has joined the investigation and is not required for any

further investigation.

In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 28.08.2020 passed by a

Coordinate Bench of this Court 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.