Subhash Chaudhary Vs Naresh Jain and Another

Case No: Criminal Miscellaneous No. M-23174 of 2012 (O and M)

Date of Decision: Sept. 13, 2012

Acts Referred: Criminal Procedure Code, 1973 (CrPC) — Section 202, 438

Hon'ble Judges: Paramjeet Singh, J

Bench: Single Bench

Advocate: Raj Mohan Singh, for the Appellant; Sidharth Sarup . D.A.G., Haryana, Shri Shakun Chaudhary, Advocate for Shri Ajay Ghangas, Advocate, for the Respondent

Judgement

Paramjeet Singh, J.@mdashThe present petition has been filed u/s 438 Cr. P.C. for grant of pre-arrest bail to the petitioner in complaint case

bearing No. 31 dated 10.11.2010 u/s 202 Cr. P.C., titled as ""Naresh Jain v. Subhash Chaudhary"". Learned Counsel for the petitioner states that

in compliance with the order dated August 03, 2012, the petitioner appeared before the trial court and has furnished bail bonds to its satisfaction

upon which he has been admitted to interim bail.

2. In view of the above, order dated August 03, 2012 is made absolute. The petitioner shall now furnish fresh bail bonds to the satisfaction of the

trial court upon which he will be admitted to regular bail till the conclusion of the trial.

Disposed of.