ZARINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.365 dated 7.12.2005, registered under Sections 406,420,506,120-B of the Indian Penal Code, at Police Station Sadar Ballabgarh, Distt. Faridabad. Vide order of this Court dated 24.3.2006, it was ordered that in the event of arrest of the petitioners, they shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioners contends that the petitioners have joined investigation, therefore, their custodial interrogation is not required. COUNSEL for the State of Haryana, does not deny the aforementioned fact and states that custodial interrogation of the petitioners is not required. In view of what has been stated above, the order of this Court dated 24.3.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.