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Jagdish vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 4 March 2011 · Citation: (2011) 03 P&H CK 0536

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438(2) · Penal Code, 1860 (IPC) — Section 323, 34, 406, 498
CASE NUMBER
CRM No. M-36701 of 2010
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Judgment

5 paragraphs · 184 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 813 dated 9.10.2010 under Sections 498A/406/323/34 of the Indian Penal Code at Police Station Hisar Sadar, District Hisar.

This Court vide order dated 15.12.2010 has directed to release the Petitioner on interim bail.

2.

Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when he is asked to do so by the Investigating Officer.

3.

Mr. Gaurav Dhir, learned Deputy Advocate General, Haryana, on instructions of ASI Vijay Pal, who is present personally in Court, has stated that Petitioner is co-operating in the investigation.

4.

Considering totality of the facts and circumstances of the case, CRM No. M-36701 of 2010 -2-petition is allowed. Order dated 15.12.2010 is made absolute, subject to the conditions mentioned u/s 438(2) Code of Criminal Procedure 5. ever, it is clarified that Petitioner shall keep on co-operating in the investigation and if he fails to do so Investigating Officer shall be at liberty to get the bail cancelled.