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Judgment
18 paragraphs · 288 wordsArvind Singh Sangwan, J
The petitioner prays for grant of anticipatory bail in FIR No. 259 dated 27.07.2020, registered under Sections 323, 452, 506, 34 of the IPC (Section 307
IPC added later on) at Police Station Chandhat, District Palwal, Haryana.
The operative part of the order dated 12.10.2020, vide which the petitioner has been granted interim bail, is reproduced below:
“Counsel for the petitioner has relied upon the order dated 12.10.2020 passed in CRM-M No.32188 of 2020 filed by Loki @ Lokesh, who has been
granted the concession of interim anticipatory bail. it is further submitted that without prejudice to his right of defence during the course of trial, the
petitioner is ready to pay a sum of Rs.50,000/- in the shape of demand draft towards the medical expenses of the injured/victim.
Notice of motion.
Mr. Deepak Kumar Grewal, DAG, Haryana who is present in the Court through video conferencing accepts notice on behalf of the respondent â€
State.
Counsel for the petitioner is directed to supply a copy of paperbook to counsel for the State during course of the day.
List again on 19.02.2021.â€
Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 25.11.2020, has joined the investigation and has also
deposited a demand draft of Rs. 50,000/- with the Investigating Officer.
Learned counsel for the State, on instructions from ASI Dharminder Singh, has not disputed the factual position and submits that the petitioner has
joined the investigation and is no more required for any further investigation.
In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 25.11.2020, is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.