FATEH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Fateh Singh son of Sahab Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No. 74 dated 27.07.2013, on accusation of having committed the offences punishable under Sections 323, 307, 285 and 336 read with Section 34 IPC and Sections 25, 27 and 29 of the Arms Act, by the police of Police Station Siwan, District Kaithal, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) AT the very outset, on instructions from SI Ved Parkash, learned State Counsel has acknowledged the factual matrix and submitted that the petitioner has already joined the investigation. He is no longer required for further interrogation, at this stage. There is no history of his previous involvement in any other criminal case. Even, since the prosecution has not yet submitted the final police report (challan) against the petitioner, so, the final conclusion of trial will naturally take a long time. In the light of aforesaid reasons and taking into consideration the totality of facts and circumstances, emanating from the record, as discussed here -in -above, the instant petition for anticipatory bail is accepted. The interim bail already granted to the petitioner by this Court, by virtue of order dated September 18, 2013, is hereby made absolute, subject to the compliance of the conditions, as contemplated under Section 438(2) Cr.P.C.