Emmanuel Eric Vs. State of Haryana Through Secretary
[Criminal Appeal No.
711 of 2012 @ Special Leave Petition (CRL.) No.9656 of 2011]
O R D E R
1.
Leave
granted.
2.
This
appeal is preferred by the appellant against the rejection of his application
for anticipatory bail before the High Court of Punjab and Haryana High Court in
Criminal Miscellaneous No.M-34997 of 2011 dated08.12.2011.
3.
Vide
order dated 15th December, 2011, this Court while issuing notice and releasing
the appellant on bail, had passed the following order: “In the event of arrest
of the petitioner, he shall be released on bail on furnishing personal bond of Rs.10,000/-
with one surety in the like amount to the satisfaction of the Investigating
Agency, subject to the condition that he will join investigation as and when required
and shall abide by the provisions of Section 438(2) of the Code of Criminal
Procedure.
4.
Heard
learned counsel for the parties to the lis.
5.
Having
regard to the facts and circumstances of the case, we are of the opinion that
the order dated 15.12.2011 be confirmed and is confirmed. Appeal disposed of
accordingly.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW
DELHI;
APRIL
27, 2012
Back
