SUKHBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner accused seeks anticipatory bail in case bearing F.I.R No. 126 dated 9.7.2001 registered under section 323, 325, 506/34 I.P.C with PS Sadar, Sonepat, State counsel has stated that the petitioner accused has joined investigation and his custodial interrogation is no longer required.

(2.) Keeping in view the totality of the facts and circumstances of the case. I order that in the event of arrest the arresting officer shall release the petition accused on bail on his furnishing personal and surety bond to his satisfaction, petitioner shall abide by the conditions laid down in section 438(2) Cr.P.C.