Punjab-Haryana High Court
Sunil Kumar Alias Sunil Jakhar vs State Of Haryana on 12 March, 2024
SANDEEP SETHI 2024.03.14 01:05 2024:PHHC:035305 CRM-M-62786-2023 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (214) CRM-M-62786-2023 Date of Decision:-12.03.2024 Sunil Kumar @ Sunil Jakhar beeeee Petitioner Versus State of Haryana beeeee Respondent CORAM: HON'BLE MR. JUSTICE ALOK JAIN 3 2 3 3k Present: Mr. Lupil Gupta, Advocate for the petitioner. Mr. Brijesh Sharma, AAG, Haryana. 3k 6 2 ie ALOK JAIN, J. (Oral)
1. The present petition is for grant of anticipatory bail to the petitioner in case FIR No.167 dated 10.07.2023, under Sections 147, 148, 149, 323, 342 and 365 of IPC, registered at Police Station Nathusari Chopta, District Sirsa.
2. Vide order dated 18.12.2023, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.
3. Learned State counsel, on instructions from SI Lekh Raj submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.
4. In view of above, the petition is allowed. The order dated 18.12.2023 granting interim anticipatory bail to the petitioner, is made | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2024.03.14 01:05 2024:PHHC:035305 CRM-M-62786-2023 absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.
5. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.
6. It is made clear that, in case, the petitioner is found involved in any such activity once again, the State is at liberty to promptly move an appropriate application for cancellation of bail detailing out the circumstances and violation of the condition(s) of bail.
(ALOK JAIN) JUDGE March 12, 2024.
Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No | attest to the accuracy and integrity of this Order/Judgment