Hardeep Singh And Anr vs State Of Haryana
2023 Latest Caselaw 11879 P&H

2023:PHHC:099816

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206
CRM-M_No.15853 of 2023
DATE OF DECISION : 3" August, 2023

Hardeep Singh & another
.... Petitioners
Versus

State of Haryana
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
RREKRKSE
Present: Mr. Aditya Sanghi, Advocate for the petitioners.
Mr. Krishan K. Chahal, Addl. AG Haryana.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.31 dated 16.02.2023 registered under Sections 147, 148, 149, 323, 452 & 506 IPC at Police Station Baragudcha, District Sirsa.

2. Learned counsel appearing for the State, on instructions from ASI Surender Kumar, has submitted that pursuant to the interim direction granted vide order dated 28.03.2023, the present petitioners have joined the investigation.

3. In view of the above, the interim order dated 28.03.2023 is

made absolute.

4, Disposed of.

3 August, 2023 (RAJBIR SEHRAWAT) ray JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.08.03 16:35

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