Ravi Kumar vs State Of Haryana
2023 Latest Caselaw 19228 P&H

2023:PHHC: 140540

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
207
CRM-M _No.31427 of 2023
DATE OF DECISION : 6" NOVEMBER, 2023

Ravi Kumar
.... Petitioner
Versus

State of Haryana
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: | Mr. Parminder Singh, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail in case FIR No.0588 dated 01.06.2016 registered under Section 279 IPC at Police Station Chandnibagh, District Panipat.

2. Learned counsel appearing for the State, on instructions from ASI Rajinder, has submitted that pursuant to the interim direction granted vide order dated 18.08.2023, the present petitioner has joined the investigation and is not required.

3. In view of the above, the interim order dated 18.08.2023 is

made absolute.

4, Disposed of.

6 November, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.11.07 14:54

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