- (1.) Delay condoned. Permission to file SLP is granted. Leave granted. With the consent of counsel of the parties, the appeal was heard finally.
(2.) The respondent had approached the Punjab and Haryana High Court seeking modification of orders made previously, which had granted anticipatory bail to him. By the impugned order, the conditions governing his anticipatory bail were modified. In these circumstances, the father of the victim of the crime has approached this Court, claiming to be aggrieved by the modifications in the impugned order.
(3.) The facts necessary for the purpose of this order are brief; a First Information Report (FIR No. 250 dated 08.09.2017) was registered for offence punishable under Section 302 of the Indian Penal Code, 1860 ('IPC'?) read with Section 25 of the Arms Act, 1959, Section 75 of Juvenile Justice (Care and Protection of Children) Act, 2005 and Section 12 of Protection of Children from Sexual Offences Act, 2012 (POSCO) at Police Station, Bhondsi. Investigation of the said case was transferred to the Central Bureau of Investigation (for brevity 'CBI'?). Consequently, the case was again registered on 29.09.2017. The respondent was released on interim bail on 07.10.2017, upon furnishing bail bond to the satisfaction of the investigation agency, subject to statutory terms and conditions.;