SUMIT SINGH RATHORE Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Mr. Rajinder Parsad Pandey, Advocate appeared and filed his Power of Attorney on behalf of respondent No.2. The same is taken on record and Registry is directed to tag at appropriate place.

(2.) Mr. Parvesh K. Saini, Advocate has put in appearance on behalf of the complainant-respondent No.2 and has filed his 'Memorandum of Appearance', which is taken on record List on 24/1/2023.

(3.) Meanwhile, the petitioner shall join investigation on 24/8/2022 at 10.00 a.m., at Women Police Station, Chandigarh and in the event of arrest, he shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of Arresting/Investigating Officer. He shall also abide by the conditions as specified under Sec. 438(2) Cr.P.C. On joining the investigation, the petitioner will return all the articles as deposed by him in his affidavit dtd. 9/8/2022 to the Investigating Officer, who shall hand over the same to the complainant-respondent No.2, in accordance with law."