High CourtsSingle Bench

Sabir And Another vs State Of Haryana

Punjab And Haryana At Chandigarh · Decided on 30 May 2022 · Citation: (2022) 05 P&H CK 0137

HON’BLE JUDGES
Avneesh Jhingan, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 148, 149, 307, 323, 452, 506
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 21972 Of 2022
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Judgment

6 paragraphs · 87 words

Avneesh Jhingan , J

This petition is filed for grant of anticipatory bail in FIR No. 74 dated 24.3.2022, under Sections 148, 149, 323, 452, 506 and 307 IPC, registered at Police Station Chhachhrauli, District Yamuna Nagar.

This Court vide order dated 20.5.2022, granted the interim bail subject to joining investigation.

Learned State Counsel, on instructions from SI-Baldev Rajsubmits that the petitioners have joined the investigation and are co-operating.

As custody of the petitioners is not needed, the interim bail granted is made absolute.

Disposed of accordingly.