Amit vs State Of Haryana
2023 Latest Caselaw 21173 P&H

Punjab-Haryana High Court

Amit vs State Of Haryana on 5 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.05 18:32

I attest to the accuracy and
authenticity of this
order/judgment

208 2023:PHHC:155182
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-25053-2023
Date of Decision: 05.12.2023

AMIT ....Petitioner
VERSUS
STATE OF HARYANA ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Pardeep Panwar, Advocate
for the petitioner.

Ms. Ambika Sood, Addl. A.G. Haryana.

FIR Dated Section/s Police Station
No.

102} 13.02.2020 |419 & 420 IPC (467, |City Ballabgarh,
468 & 471 IPC added | District Faridabad.
later on)

VIKAS SURI, J. (Oral)

1. The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in the above-captioned case.

2. Learned counsel for the petitioner submits that pursuant to order dated 02.08.2023, amount of Rs.1,36,622/- has been deposited with the concerned hospital.

3. Upon notice and after hearing learned counsel for the State, petitioner was directed to join investigation and was granted interim anticipatory bail, vide order dated 01.06.2023.

4. Learned State counsel, on instructions from ASI Darshan Lal, submits that in pursuance to the aforesaid order passed by this Court, petitioner has joined investigation and is no longer required for custodial interrogation.

4. In view of the above facts and the statement made by learned State counsel, without commenting upon the merits of the case, the interim anticipatory bail granted is made absolute, subject to

the conditions specified in Section 438(2) Cr.P.C.

(VIKAS SURI) December 05, 2023 JUDGE Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No