TEJ SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) VIDE order dated 25.7.1994, petitioner was allowed pre- arrest bail on his furnishing surety bond in the sum of Rs. 10,000/- to the satisfaction of the Arresting Officer. Notice of the petition was given to the respondents for 30.8.1994, on which date, counsel appearing for the State stated that the petitioner had not joined investigation. The petitioner was directed to appear before the S.H.O. Ferozapur Jhirka on 5.9.1994 at 11 a.m. Today, Mr. Deepak Sibal, Advocate, for the State, has stated that the petitioner has since joined investigation. Accordingly, order dated 25.7.1994 whereby the petitioner was allowed pre-arrest bail on his furnishing surety bond in the sum of Rs. 10,000/- to the satisfaction of the Arresting Officer, is hereby made absolute. Petition stands disposed of accordingly.