Naveen Bhukal vs State Of Haryana
2023 Latest Caselaw 9462 P&H

                                      Vide order dated 13.01.2023 passed by a Coordinate Bench,

                    the petitioner had been granted ad interim pre-arrest bail and directed to

                    join investigation.




                                      Learned State counsel, on instructions from ASI Shamsher,

                    submits that the petitioner has joined investigation and is now not required

                    for any further investigation.

PARVEEN KUMAR
2023.07.05

18:21 I attest to the accuracy and authenticity of this order/judgment 2023:PHHC:084119

In view of the above, without commenting on the merits of the

case, the present petition is allowed and the order dated 13.01.2023

granting interim bail to the petitioner, is made absolute, subject to the

conditions laid down in Section 438 (2) Cr.P.C.

PARVEEN KUMAR 2023.07.05 18:21 I attest to the accuracy and authenticity of this order/judgment