Gaurav vs State Of Haryana

Raj Mohan Singh, J

The case has been taken up for hearing through video-conferencing.

Petitioner seeks grant of anticipatory bail in case bearing FIR No.84 dated 26.05.2020 registered under Sections 148, 149, 323, 452, 506 IPC, 1860 and

Section 25/54/59 of Arms Act, 1959 and later added Sections 325 and 201 of IPC, 1860 at Police Station Tigaon, District Faridabad.

On 16.10.2020, following order was passed by this Court:-

“Learned counsel for the petitioner contends that the offences under Sections 325, 201 IPC were added later on. Balraj and the petitioner are

alleged to have given lathi and danda blow to Virender. No specific weapon has been assigned to the petitioner. The injury attributed to the petitioner

is nonspecific in nature.

Notice of motion for 01.12.2020.

In the meanwhile, petitioner is directed to appear before the SHO/Investigating Officer to join investigation on 20.10.2020 at 11.00 a.m. and in the

event of his arrest, he shall be enlarged on ad interim bail, on his furnishing requisite bail bonds/surety bonds subject to the satisfaction of Arresting

Officer. However, petitioner shall abide by the conditions as envisaged under Section 438(2) Cr.P.C. â€​

Learned counsel for the petitioner submitted that in compliance of the aforesaid order, the petitioner has joined the investigation.

Learned State counsel on instructions from ASI Prem Dutt, states that the petitioner has joined the investigation to the entire satisfaction of the

Investigating Officer and submitted that the petitioner is no more required for further investigation of the case.

In view of aforesaid factual position, the interim order dated 16.10.2020 is made absolute. However, petitioner shall keep on joining the investigation as

and when required to do so and he shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.

Petition stands disposed of.