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Wakil @ Ikka v. State Of Haryana

Wakil @ Ikka v. State Of Haryana

(High Court Of Punjab And Haryana)

CRM-M-49103-2021 | 02-03-2022

HARNARESH SINGH GILL , J.

1. Case is taken up for hearing through video conferencing.

2. Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.330 dated 02.11.2021, registered under Sections 341, 323, 324 and 506 IPC, at Police Station Sadar Tavru, District Nuh.

3. Vide order dated 24.11.2021 passed by this Court, the petitioner had been granted ad interim pre-arrest bail and directed to join investigation.

4. Learned counsel for the petitioner submits that pursuant to the order dated 24.11.2021 passed by this Court, the petitioner has joined investigation.

5. Learned State counsel, on instructions from Head Constable Manoj, submits that the petitioner has joined investigation and is now not required for any further investigation.

6. In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 24.11.2021 granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.

Advocate List

  • Mr. Mazlish Khan, Advocate,

  • Mr. Surender Singh, AAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/11799
Head Note

Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — Petitioner granted ad interim pre-arrest bail and directed to join investigation — Pursuant thereto, petitioner having joined investigation and not required for any further investigation — Hence, without commenting on merits, order granting interim bail to petitioner made absolute