DEVENDER JAKHAD @ BHATTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in case FIR No.161, dated 16.4.2016, registered under Sections 148, 149, 395, 452, 323 of the IPC, at Police Station Kherki Daula, Gurgaon. Counsel for the petitioner has argued that the name of the petitioner is Dalvinder son of Rajpal and has been described as Sahil @ Bhattu son of Sunder.

(2.) Learned DAG Haryana states that the petitioner's nick name is Sahil @ Bhattu and his father's nick name is Sunder. Without commenting upon the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner. The petitioner is directed to appear before the Investigating Officer on 11.09.2016 or on any other day on which the Investigating Officer requires his presence, and in the event of his arrest, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the compliance of the provisions as contained in Section 438(2) of the Cr.P.C.

(3.) The petition stands disposed of.