MAHESH PAREEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Mahesh Pareek, who has been booked for having committed the offences punishable under Sections 120 -B, 363, 366 -A, 420, 467, 468, and 471 read with Section 34, IPC, in a case arising out of FIR No. 196, dated 24.03.2012, registered at Police Station, City, Sirsa. Learned counsel contends that the girl and the boy who had performed marriage against the wishes of their parents, had filed a petition for grant of protection, in terms of Section 482, Cr.P.C., before this Court and the said petition was allowed. Thereafter, habeas corpus petition was also filed before this Court. He further submits that yet another petition for grant of protection to their lives and liberty was filed by the girl and the boy before this Court and the same was also allowed. He further submits that a petition for quashing of the present FIR has also been filed by Pawan Kumar, the boy who alleged to have run away with the daughter of the complainant, which is pending adjudication before this Court. He also contends that in compliance of the order dated 03.07.2013 passed by this Court, the petitioner did join the investigation and co -operated with the Investigating Agency.

(2.) LEARNED counsel for the State, on instructions from ASI Mangal Singh, Police Station, City, Sirsa, very fairly concedes that the petitioner has joined the investigation. He has not controverted the submissions made by the learned counsel for the petitioner.

(3.) HEARD .