Aasaf Ali @ Aasaf vs State Of Haryana
2023 Latest Caselaw 20804 P&H

Punjab-Haryana High Court

Aasaf Ali @ Aasaf vs State Of Haryana on 30 November, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.01 10:05

I attest to the accuracy and
authenticity of this
order/judgment

212-2 2023: PHHC:152652

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-44685-2023
Date of Decision: 30.11.2023

AASAF ALI @ AASAF ....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.

115} 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 06.09.2023.

3. Learned State counsel, on instructions from ASI Rajbir, 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 06.09.2023 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 Whether reasoned/speaking: Yes/No Whether reportable: Yes/No