SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 438 Code of Criminal Procedure for grant of anticipatory bail in case FIR No.384 dated 14.08.2019, under Sections 306/34 of the Indian Penal Code, registered at Police Station Sector 31, Faridabad, Haryana. The petitioner apprehends his arrest at the hands of Police.

(2.) Perusal of the interim order dated 04.09.2019, reveals that the interim protection was extended to the petitioner. The said order reads as under:

(3.) Learned State counsel also submits that in fact 8 FIRs were registered against the petitioner for the commission of various offences ranging from those punishable under Sections 332, 353, 186 and 420, 467 etc. of the IPC to even on under Sections 302/364 and 201 of the IPC, though in 7 of the 8 cases, including the one alleging therein the commission of an offence punishable under Section 302 of the IPC, he has been acquitted. In rebuttal, Mr. GP Singh submits that the suicide having been committed on August 14, 2019, with the said phone calls between the SHO and the petitioner, a journalist, being of June 2019, with the petitioner not having been named in the suicide note, the said calls would have no bearing on the actual case. As regards the 8 FIRs filed against the petitioner, Mr. G.P. Singh submits that in 2 cases the petitioner was in fact discharged by the trial court at the initial stage itself, in 2 cases he was acquitted, whereas in 2 cases the police itself had filed a cancellation report; though in one case he was convicted for the commission of offences punishable under Sections 467, 468 and 471 etc. of the IPC. As per his instructions one case remains pending before the competent court, though even in that case the police had actually filed a cancellation report.