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Raju vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 2 July 2010 · Citation: (2010) 3 Law Herald 2133

HON’BLE JUDGES
Gurdev Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 438 · Penal Code, 1860 (IPC) — Section 173(8), 406, 406, 498A, 506
CASE NUMBER
Criminal Miscellaneous No. 12212 of 2010 (O&M)
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Judgment

5 paragraphs · 176 words

Gurdev Singh, J.—PetitionerRaju son of late Sh. Ram Kalyan, has filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 165 dated 5.4.2010 registered at Police Station Mujessar, District Faridabad, under Sections 406, 506/34 IPC. He was granted interim anticipatory bail by this Court, vide order dated 28.4.2010. It has been stated by learned counsel for the petitioner that in pursuance of the order dated 28.4.2010, he has joined the investigation.

2.

This fact has been admitted by learned State counsel and according to him the petitioner is not required for any further investigation.

3.

As the custodial interrogation of the petitioner is not required, the interim anticipatory bail granted to the petitioner is made absolute, subject to the conditions incorporated therein.

4.

This order shall remain in operation till the decision of the application for regular bail, which is to be filed by the petitioner at the time of presentation of the challan against him before the trial Court.

The petition is disposed of accordingly.