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Mawasi and Another vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 4 March 2011 · Citation: (2011) 03 P&H CK 0409

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438(2) · Penal Code, 1860 (IPC) — Section 323, 498, 506
RESULT
Allowed
CASE NUMBER
CRM No. M-36703 of 2010
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Judgment

5 paragraphs · 179 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 29 dated 23.1.2010 under Sections 323/498A/406/506 of the Indian Penal Code at Police Station Punhana, District Nuh (Mewat).

2.

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

3.

Learned Counsel for the Petitioners states that Petitioners have already been released on bail and the Petitioners have joined the investigation and shall join the investigation as and when they are asked to do so by the Investigating Officer.

4.

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

5.

Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 15.12.2010 is made absolute, subject to the conditions mentioned u/s 438(2) Code of Criminal Procedure However, it is clarified that Petitioners shall keep on co-operating in the investigation and if they fail to do so Investigating Officer shall be at liberty to get the bail cancelled.