Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Achin Gupta v. State Of Haryana

Achin Gupta v. State Of Haryana

(High Court Of Punjab And Haryana)

CRM-M-18808-2021 | 08-09-2021

Rajesh Bhardwaj, J.

1. Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

2. The present petition has been filed under Section 438 Cr.P.C for grant of anticipatory bail to the petitioner in FIR No.95 dated 9.4.2021 registered under Sections 323, 498-A, 406, 506, 34 IPC at Police Station Urban Estate Hisar and District Hisar.

3. By virtue of the order dated 12.5.2021, while granting interim protection, the petitioner was directed to join investigation.

4. It has been contended by learned counsel for the petitioner that the petitioner has joined the investigation and fully cooperated and thus, the interim order may kindly be made absolute.

5. At the outset, learned State counsel submits that the investigation is complete and very shortly they are going to file the challan. and the petitioner is no more required for further investigation.

6. In view of the above, the order dated 12.5.2021 is made absolute and the petition stands allowed.

Advocate List

  • Mr. Nirmaljit Singh Sindhu, Advocate, for the petitioner. Mr. Manish Bansal, Deputy Advocate General, Haryana.

Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Eq Citations
  • LQ/PunjHC/2021/12996
Head Note

Criminal Procedure Code, 1973 — Ss. 438 and 437 — Anticipatory bail — Petitioner fully cooperating with investigation — Investigation completed and challan about to be filed — Interim order made absolute and petition allowed — Penal Code, 1860, Ss. 323, 498-A, 406, 506 and 34