RAJ PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Arrest of the petitioner had been stayed on 11.8.2000 subject to the petitioner's joining investigation as and when required. The petitioner is stated to be serving in the Army. He, after joining investigation, is stated to have again gone on duty. Apart from this, Mr. Sidharth Sarup, AAG, Haryana has placed on the record a letter dated 9.10.2000 written by the Superintendent of Police, Rewari in which it is stated that the petitioner has joined the investigation. It is also stated that at this stage, there is no evidence against him. Mr. Bali has read out two statements of the alleged eye-witnesses. The evidentiary value of these statements would have to be weighed by the trial court as and when the report is presented by the police. It would not be appropriate for this Court to make any comments on the evidentiary value of the two statements which have been referred to by Mr. Bali. It would also not be appropriate to make any comments on the genuineness or otherwise of the stand taken by the police to the effect that at this stage, there is no evidence against the petitioner.

(2.) In view of the above, anticipatory bail application is allowed. In the event of arrest, the petitioner is directed to be released on bail to the satisfaction of the Investigating Officer. Petition allowed.