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Ankit vs State Of Haryana And Another
2024 Latest Caselaw 5594 P&H

Citation : 2024 Latest Caselaw 5594 P&H
Judgement Date : 12 March, 2024

Punjab-Haryana High Court

Ankit vs State Of Haryana And Another on 12 March, 2024

SANDEEP SETHI
2024.03.15 06:30

2024:PHHC:035335
CRM-M-54207-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(227)
CRM-M-54207-2023
Date of Decision:-12.03.2024
Ankit
beeeee Petitioner
Versus
State of Haryana and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Jagmohan Singh, Advocate for
Mr. Sanjeev Majra, Advocate for the petitioner.
Mr. Brijesh Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in case FIR No.457 dated 07.10.2023, under Sections 392 and 34 of IPC, registered at Police Station DLF, Sector-29, Gurugram, District Gurugram.

2. Vide order dated 04.12.2023, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned State counsel, on instructions from ASI Sandeep, submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.

4. In view of above, the petition is allowed. The order dated

| attest to the accuracy and integrity of this Order/Judgment

SANDEEP SETHI 2024.03.15 06:30

2024:PHHC:035335 CRM-M-54207-2023

04.12.2023, granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.

5. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.

6. It is made clear that, in case, the petitioner is found involved in any such activity once again, the State is at liberty to promptly move an appropriate application for cancellation of bail detailing out the circumstances and violation of the condition(s) of bail.

(ALOK JAIN)

JUDGE March 12, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment

 
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