A (Minor) vs State Of Haryana
2024 Latest Caselaw 5887 P&H

Punjab-Haryana High Court

A (Minor) vs State Of Haryana on 14 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

Sheeta
2024.03.15 13:05

2024: PHHC:036972

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
202 CRM-M-64617-2023
Date of Decision: 14.03.2024
A (MINOR) ..PETITIONER
VERSUS
STATE OF HARYANA RESPONDENT

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: None for the petitioner.

Mr. Aman Bahri, Addl. A.G., Haryana.

2 2
SUVIR SEHGAL, J.(ORAL)

1. This is the 1* petition filed by the petitioner under Section 438

of Cr.P.C. for grant of anticipatory bail in:-

FIR No. Dated Police Station Sections

1115 09.10.2023 |HTM, District 148, 149, 323, 302, 324 and Hisar 341 of IPC, 1860

2. Upon instructions from SI Ajay Kumar, State counsel submits that petitioner has joined and co-operated with the investigation. Still further, he submits that he is no longer required for custodial interrogation.

3. In view of the above, without commenting upon the merits of the allegations, present petition is allowed and order dated 21.12.2023 granting interim bail to the petitioner is made absolute, subject to the satisfaction of the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.

14.03.2024 (SUVIR SEHGAL) sheetal JUDGE

Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No

est to the accuracy and authenticity of this order/judgment High Court, Chandigarh