SURESH JOSHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.22 dated 4.2.2006, registered under Sections 420,467,468,471 of the Indian Penal Code, at Police Station Sadar, Tohana, Distt. Fatehabad. Vide order of this Court dated 26.5.2006, it was ordered that in the event of arrest of the petitioner, he shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioner contends that the petitioner has joined investigation, therefore, his custodial interrogation is not required. COUNSEL for the State of Haryana, on instructions from ASI, Mahan Bhushan, Police Station Sadar Tohana, Distt. Fatehabad, does not deny the aforementioned fact and states that custodial interrogation of the petitioner is not required. In view of what has been stated above, the order of this Court dated 26.5.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.