Rajbir vs State Of Haryana

Alka Sarin, J

Taken up through video conferencing.

On 25.11.2020, the following order was passed:

“Heard through video conferencing.

This is a petition under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to the petitioner in FIR No.0184 dated

27.09.2020 under Section 306 of the Indian Penal Code, 1860 registered at Police Station Dujana, District Jhajjar.

Learned counsel for the petitioner has contended that the deceased had been residing with her father for the last 1½ years before

committing suicide. It is further the contention of the learned counsel for the petitioner that the complainant i.e. the father of the deceased

has since given an affidavit wherein he has stated that his daughter had been staying with him for the last 1½ years and had taken the

extreme step due to depression.

Notice of motion.

On the asking of the Court, Mr. Naveen Singh Panwar, Deputy Advocate General, Haryana has joined the session through video

conferencing and accepts notice on behalf of the respondent-State.

List on 19.01.2021.

Meanwhile, the petitioner is directed to join investigation before the Investigating Officer and would come present as and when called for.

In the event of arrest, the petitioner shall be admitted to bail on furnishing adequate surety and personal bonds to the satisfaction of the

Arresting Officer. The petitioner shall abide by all the terms and conditions as specified in Section 438(2) of the Code of Criminal

Procedure, 1973.â€​

Learned State counsel on instructions from ASI Rajiv has stated that the petitioner has since joined investigation and has cooperated and is no longer

required for further investigation as of now.

In view of the above, the order dated 25.11.2020 is made absolute. The petitioner shall, however, join investigation as and when called. The petitioner

shall also abide by all the terms and conditions as specified under Section 438(2) of the Code of Criminal Procedure, 1973.

Disposed off accordingly.