SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.46 dtd. 4/2/2021 registered under Ss. 420 and 406 of the IPC at Police Station City Mandi Dabwali, District Sirsa.

(2.) Learned counsel for the petitioner submits that vide order dtd. 1/4/2021, the arrest of the petitioner was stayed. Learned counsel for the petitioner further submits that thereafter on 10/9/2021, the petitioner was directed to join the investigation but he could not join the investigation due to certain difficulties and thereafter again on 17/11/2021, the petitioner was directed to join the investigation and in pursuance to the said order, the petitioner has joined investigation. Order dtd. 10/9/2021 is as under:-

(3.) The petitioners are directed to join the investigation forthwith. In the event of their arrest, they shall be released on interim bail to the satisfaction of the Arresting Officer/Investigating Officer on their furnishing bail bonds/surety bonds to the satisfaction of the Arresting Officer/Investigating Officer subject to the following conditions:-