BHOLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to him in the event of appearance of the petitioner before the learned Sub Divisional Judicial Magistrate, Meham on the date fixed and the complaint and summoning order dated 10.2.2010 (Annexures P1 and P2 ) passed by it be quashed.

(2.) At the time of issuance of notice of motion on 08.7.2010, the following order was passed by this Court:-

(3.) In the meantime, petitioner is directed to surrender before the trial Court within 15 days from today and the trial Court shall release the petitioner on interim bail subject to its satisfaction."