Kasim vs State Of Haryana
2024 Latest Caselaw 10332 P&H

Punjab-Haryana High Court

Kasim vs State Of Haryana on 13 May, 2024

SANDEEP SETHI
2024.05.14 23:57

CRM-M-15597-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(215)
CRM-M-15597-2024
Date of Decision:-13.05.2024
Kasim
Leeeee Petitioner
Versus
State of Haryana
beens Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3B 2 3

Present: Mr. Nafees Ahmad Khan, Advocate for the petitioner.

Mr. Anmol Malik, DAG, Haryana.

2 2K 3 Oe
ALOK JAIN, J. (Oral)

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

petitioner in case FIR No.166 dated 24.08.2023, under Section 379, IPC, registered at Police Station New Colony, District Gurugram.

2. Vide order dated 09.04.2024, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned State counsel, on instructions from SHO Avtar Singh, 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

09.04.2024 granting interim anticipatory bail to the petitioner, is made

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CRM-M-15597-2024

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 May 13, 2024.

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

SANDEEP SETHI

2024.05.14 23:57

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