Sooyab Deen vs State Of Haryana
2023 Latest Caselaw 9244 P&H

SANDEEP GROVER
2023.07.03 16:00

CRM-M No.15095 of 2023 (O&M) 2023: PHHC:082881

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
202
CRM-M No.15095 of 2023 (O&M)
DATE OF DECISION: 03°¢ JULY, 2023
Sooyab Deen
.... Petitioner
Versus
State of Haryana

.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: None for the petitioner.

Mr. Krishan K.Chahal, Addl. Advocate General, Haryana.

3K OK Ok 2
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.57 dated 11.02.2023 registered under Sections 186, 188, 379, 353/34 of IPC and Section 21(1) of Mines and Minerals Act, 1957, at Police Station Ferojpur Zhirka, District Nuh.

2. There is no representation on behalf of the petitioner.

3. Learned State counsel, on instructions, submits that although vide previous order dated 24.03.2023, the petitioner was granted interim protection with a direction to join investigation so as to facilitate the recovery of tractor involved in the case, however, the petitioner has again not cooperated during investigation. The tractor in question has still not

been got recovered by the petitioner.

| attest to the accuracy and integrity of this order/judgment. -l-

CRM-M No.15095 of 2023 (O&M) 2023: PHHC:082881

4. In view of the above, this Court does not find any ground to

grant concession of anticipatory bail to the petitioner.

5. Dismissed.

03"! JULY, 2023 (RAJBIR SEHRAWAT) 'sandeep' JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No

SANDEEP GROVER

2023.07.03 16:00

| attest to the accuracy and

integrity of this order/judgment. -2-