JAIMAL SINGH GULSAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD both the sides. It appears that in respect of the paternity of the child, two couples are claiming. The petitioner is one of those persons who claims to be father of the child (aged one year) in dispute. The child is already in the Civil Hospital and is being looked after. It is contended that the petitioner has not cooperated for the paternity test. Nonetheless for that reason there does not seem any justification to detain him any further. The other side has offered for paternity test and the result is still awaited. Taken at best, the matter would be sorted by ascertaining the paternity test from the report that would be available. Under the circumstances the petitioner is granted bail on his executing bail bond and surety bond to the satisfaction of Chief Judicial Magistrate, Hissar, and on further condition that he shall be available for further investigation/interrogation and shall not in any manner tamper with the prosecution witnesses and in the progress of the case. .