Mohammad vs State Of Haryana
2023 Latest Caselaw 20802 P&H

Punjab-Haryana High Court

Mohammad vs State Of Haryana on 30 November, 2023

Author: Vikas Suri

Bench: Vikas Suri

212-1 2023:PHHC:152643

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-48633-2023
Date of Decision: 30.11.2023

MOHAMMAD ....Petitioner
VERSUS
STATE OF HARYANA ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Vinay Kumar Pandey, Advocate
for the petitioner.

Mr. Gurbir Singh Dhillon, AAG, Haryana.

FIR Dated Section/s Police Station
No.
0115 | 06.07.2023 | 148, 149, 323,452, |Bicchor, District Nuh.
506 & 307 IPC
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 FIR.

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 13.10.2023.

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

4. In view of the above facts but without commenting on the merits of the case, the present petition is allowed and the order dated 13.10.2023 granting interim anticipatory bail to the petitioner is

made absolute, subject to the conditions specified in Section 438(2)

Cr.P.C.

(VIKAS SURI) November 30, 2023 JUDGE Sangeeta Se ET 0:05 Whether reasoned/speaking: Yes/No

authenticty ofthis Whether reportable: Yes/No

order/judgment