Lakhan vs State of Haryana

Alok Singh, J.—This is an application seeking anticipatory bail in FIR No. 167 dated 23.5.2009, under Sections 323, 325, 34 of Indian Penal Code and Section 326 of IPC (added later on), registered at Police Station Hathin, District Faridabad.

Affidavit of ASI Tara Chand, Investigating Officer, handed over today is taken on record.

Learned Counsel for the Petitioner has argued that only allegation against the Petitioner is that Petitioner has caught hold the injured. He has further stated that Petitioner is not said to be armed and no injury has been attributed to him. Learned Counsel for the Petitioner has further argued that co-accused Mohan has already been granted anticipatory bail by Co-ordinate Bench vide order dated 20.9.2010.

Mr. Gaurav Dhir, DAG, Haryana, on instructions from ASI Tara Chand, states that Mohan, similarly situated co-accused, has already been granted bail by this Court vide order dated 20.9.2010.

Considering totality of the facts and circumstances of the case, petition is allowed. However, it is directed that in the event of arrest of the Petitioner, he shall be released on bail on furnishing his personal bond and one surety of Rs. 20,000/- to the satisfaction of the Arresting Officer, subject to the following conditions:

(i) that he shall make himself available for interrogation by a police officer as and when required;

(ii) that he shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him fro disclosing such facts to the Court or to any police officer ;

(iii) that he shall not leave India without the previous permission of the Court.