Ombati vs State Of Haryana
2023 Latest Caselaw 12026 P&H

2023:PHHC:100649

204 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.51721 of 2022 (O&M)
Date of Decision: 04.08.2023

Ombati
eses Petitioner
Versus
State of Haryana
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT Present: Mr. Johan Kumar, Advocate for the petitioner. Mr. Krishan K.Chahal, Addl. Advocate General, Haryana.

Mr. H.S. Jugait, Advocate for the complainant.

RAJBIR SEHRAWAT, J. (QRAL) Present petition has been filed under Section 438 of the Cr.P.C.

seeking anticipatory bail to the petitioner in FIR No.78 dated 12.02.2022, under Sections 406, 420, 120-B IPC, registered at Police Station City Palwal, District Palwal.

Status report by way of affidavit of Jasleen Kaur, IPS, Additional Superintendent of Police, Palwal on behalf of the respondent/State has been filed in the Court is taken on record.

Learned counsel for the petitioner submits that pursuant to the interim order dated 04.07.2023, the petitioner has joined the investigation.

Learned State counsel, on instructions, submits that the petitioner has joined the investigation and is not required for further investigation.

In view of the above, the present petition is allowed. Interim

order dated 04.07.2023, passed by this Court, is made absolute.

(RAJBIR SEHRAWAT) 04.08.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No

SANDEEP GROVER Whether Reportable : Yes/No 2023.08.04 16:33

| attest to the accuracy and

integrity of this order/judgment.