Raman Hooda vs State Of Haryana
2023 Latest Caselaw 12411 P&H

2023:PHHC:102397

212 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.30952 of 2023 (O&M)
Date of Decision: 08.08.2023

Raman Hooda
veses Petitioner
Versus

State of Haryana
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. Vinay Singh Rathee, Advocate for the petitioner.

Mr. Gagandeep Singh Chhina, AAG, Haryana.

RAJBIR SEHRAWAT, J. (ORAL)

Present petition has been filed under Section 438 of the Cr.P.C. seeking anticipatory bail to the petitioner in FIR No.378 dated 23.05.2023, under Sections 323, 324, 308, 506 and 34 IPC, registered at Police Station City Rohtak.

Learned counsel for the petitioner submits that pursuant to the interim order dated 05.07.2023, the petitioner has joined the investigation.

Learned State counsel, being instructed by SI Budh 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 05.07.2023, passed by this Court, is made absolute.

(RAJBIR SEHRAWAT) 08.08.2023 JUDGE sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No 2023.08.09 17:20

| attest to the accuracy and

integrity of this order/judgment.