RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) An application bearing No. CRM-34396-2024 became preferred on 23/8/2024 by respondent No.2 under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (in CRM-M-33899-2024), which corresponds to the therebys now replaced w.e.f. 1/7/2024, thus Sec. 482 of the Cr.P.C. The relief claimed thereins was for setting aside/staying the operation of the interim order dtd. 18/7/2024, wherebys, interim bail in petition bearing No. CRM-M-33899-2024, was granted, thus to the non-applicant/petitioner, in case arising out of FIR No.257 dtd. 1/5/2024, registered under Ss. 450, 376(2)(n), 376 AB IPC and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012, thus, at Police Station Azad Nagar, Hisar.

(2.) For the sake of convenience, the sequence of events in the said case, are enumerated in the hereinafter extracted table.

(3.) The learned Single Bench while being seized of the said application formulated the hereinafter extracted questions for consideration.