Simrajeet Kaur And Anr vs State Of Haryana
2023 Latest Caselaw 1253 P&H

PARUL

CRM-M-44937-2022 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
214
CRM-M-44937-2022
Date of Decision:- January 19, 2023
Simrajeet Kaurandanother ess Petitioners
Versus
StateofHaryana Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

RRR

Present: Mr. Amit Choudhary, Advocate for the petitioners.

Mr. Brijesh Sharma, AAG, Haryana

RRR

ALOK JAIN, J.(QRAL)

Prayer is for grant of anticipatory bail in case FIR No.208 dated 02.08.2022 under Sections 406, 498-A, 506 and 34 IPC and Sections 420 and 120-B added subsequently, registered at Police Station Sadar Ratia, District Fatehabad.

Vide order dated 28.09.2022, this Court while granting the concession of interim anticipatory bail directed the petitioners to join investigation.

Learned State counsel, on instructions from ASI Silochana, states that the petitioners have joined the investigation and their custodial interrogation is no longer required.

In view of above, the petition is allowed. The order dated 28.09.2022 granting interim anticipatory bail to the petitioners, is made

absolute. However, the petitioners shall join the investigation as and when

2023.01.20 10:13

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

CRM-M-44937-2022 2

called upon to do so by the Investigating Agency and shall abide by the

conditions of Section 438 (2) Cr.P.C.

(ALOK JAIN) JUDGE January 19, 2023.

Parul Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

PARUL

2023.01.20 10:13

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh