Rinku @ Bokken vs State Of Haryana
2023 Latest Caselaw 21709 P&H

Punjab-Haryana High Court

Rinku @ Bokken vs State Of Haryana on 12 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

212 2023:PHHC:159149
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-52950-2023
Date of Decision: 12.12.2023

RINKU @ BOKKEN ....Petitioner
VERSUS
STATE OF HARYANA ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Nikhil Vats, Advocate for the petitioner.
Ms. Ambika Sood, Additional A.G., Haryana.

FIR Dated Section/s Police Station

507| 23.09.2023 |17-b and 27-A ofthe |Sadar, District
NDPS Act, 1985 Fatehabad.

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. 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 07.11.2023.

3. Reply by way of an affidavit dated 09.12.2023 has been filed by learned State counsel in Court today, which is taken on record. A copy thereof furnished to learned counsel for the petitioner.

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

5. 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 12, 2023 JUDGE Sangeeta I attest to the accuracy and Whether reasoned/speaking: Yes/No

2023.12.13 10:23

authenticity of this order/judgment

Whether reportable: Yes/No