Mukesh Kumar Alias Mukesh Khichar vs State Of Haryana

Citation : 2024 Latest Caselaw 10333 P&H
Judgement Date : 13 May, 2024

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Punjab-Haryana High Court

Mukesh Kumar Alias Mukesh Khichar vs State Of Haryana on 13 May, 2024

SANDEEP SETHI
2024.05.14 23:57

CRM-M-6526-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(209)
CRM-M-6526-2024
Date of Decision:-13.05.2024

MUKESH KUMAR ALIAS MUKESH KHICHAR

beeen Petitioner
Versus
STATE OF HARYANA
beens Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: Mr. Lupil Gupta, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
2 2K 3 Oe
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, 323, 342 and 365 of IPC, registered at Police Station Nathu Sarai, District Sirsa (Haryana).

2. Vide order dated 09.04.2024, 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 | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2024.05.14 23:57 CRM-M-6526-2024 09.04.2024 granting interim anticipatory bail to the petitioner, is made 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 May 13, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No | attest to the accuracy and integrity of this Order/Judgment