Pardeep vs State of Haryana

Ram Chand Gupta, J.—The present revision petition u/s 397(2) read with Section 401 of the Code of Criminal Procedure (for short ''Cr.P.C.'') has been filed for setting aside the order dated 23.11.2011 passed by learned Additional Sessions Judge, Karnal vide which the petitioner has been summoned u/s 319 Cr.P.C. in case FIR No.581 dated 13.10.2010 under Sections 148, 149, 323, 324, 325, 307, 302 of Indian Penal Code, registered at Police Station Sadar Karnal.

I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Karnal.

This Court while issuing notice of motion on 06.01.2012 passed the following order:

Crl. Misc. No.566 of 2012

Application is allowed as prayed for.

Crl. Revn. No.28 of 2012 and

Crl. Misc. No.565 of 2012.

Learned counsel for the petitioner contends that against the same impugned order, co-accused have filed CRR No.3078 of 2011, wherein, vide order dated 20.12.2011, the trial Court was directed to admit the petitioners on interim bail.

Notice of motion for 25.1.2012.

To be heard with CRR No.3078 of 2011.

Interim order in the same terms as in CRR No.3078 of 2011.

It has been contended by learned counsel for the petitioner that he has appeared before learned trial Court and released on bail.

This fact has not been disputed by learned counsel for the State as well as learned counsel for the complainant.

Hence, in view of these facts and without expressing any opinion on the merits of the case, order dated 06.01.2012 passed by this Court, granting interim bail to the petitioner Pardeep is, hereby, made absolute.

However, as per statement of the counsel for the petitioner, present revision petition for quashing summoning order stands dismissed as withdrawn.

The present petition stands disposed of accordingly.