Sunil @ Anil vs State Of Haryana

Arvind Singh Sangwan, J

The petitioner prays for grant of anticipatory bail in FIR No.7 dated 08.02.2020 registered under Sections 148, 149, 323, 341, 506 IPC(Sections 325,

120-B and 326 of the IPC added subsequently) at Police Station Sonepat Sadar, District Sonepat.

The operative part of the order dated 18.09.2020, vide which the petitioner has been granted interim bail, is reproduced below:

“Learned counsel for the petitioner contends that earlier the FIR was registered under Sections 323/341/506/148/149 IPC. The petitioner was

arrested and was released on regular bail. He further submits that now the police has added Sections 325/ 326/120-B IPC.

Learned counsel relies on Apex Court judgment titled as “Pardeep Ram v. State of Jharkhand and another†passed in Criminal Appeal Nos.816-

817 of 2019 decided on 01.07.2019, as also judgment rendered by this Court in CRM-13348 of 2020 in CRM-M-37011 of 2019.

Notice of motion.

Mr. Bhupender Singh, DAG, Haryana, who has joined the proceedings on service of advance copy of the petition, appears and accepts notice on

behalf of State of Haryana and seeks time to argue the matter after going through the judgments, ibid.

Adjourned to 23.11.2020.â€​

Learned counsel for the petitioner submits that the petitioner, inpursuance to the order dated 18.09.2020, has already appeared before the

SHO/Investigating Officer and has joined the investigation.

Learned counsel for the State, on instructions from the Investigating Officer, has not disputed the factual position and submits that the petitioner has

joined the investigation and is no more required for any further investigation.

In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 18.09.2020, is made absolute subject to the

conditions envisaged under Section 438(2) Cr.P.C.