Mohit vs State Of Haryana
2024 Latest Caselaw 13400 P&H

Punjab-Haryana High Court

Mohit vs State Of Haryana on 1 August, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

ZUA4 PHN. OGRISS

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(207) CRM-M-22731-2024 (O&M)
Date of Decision : 01.08.2024
Mohit ...Petitioner
Versus
State of Haryana ...Respondent

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. Parveen Kumar, Advocate
for the petitioner.

Mr. Chetan Sharma, DAG, Haryana.

36 2 224

SANDEEP MOUDGIL, J.(ORAL)

The instant petition under Section 438 Cr.P.C., has been filed for grant of anticipatory bail to the petitioner in FIR No.129, dated 13.04.2024, under Sections 323, 148, 149, 147, 427 and 506 of the IPC, 1860 and Sections 25 of Arms Act, 1959 registered at Police Station Agroha, District Hisar.

Coordinate Bench of this Court vide order dated 07.05.2024, while issuing notice of motion, granted the concession of interim bail to the petitioner, subject to his joining the investigation.

Learned counsel for the petitioner submits that in pursuance to the order dated 07.05.2024, the petitioner has joined the investigation.

Learned State counsel on instructions from ASI Ramji Lal does not controvert the said fact and further submits that custodial interrogation of the petitioner is not required.

In view of the above, the order dated 07.05.2024 is made absolute.

Accordingly, the present petition is disposed of.

(SANDEEP MOUDGIL) JUDGE August 01, 2024 Manpreet Whether speaking/reasoned --_:: Yes/No

MANPREET SINGH fattest to the accuracy and Whether reportable : Yes/No

authenticity of this order/judgment