SMT. RAKHI GUPTA AND ANR. Vs. STATE OF HARYANA
LAWS(P&H)-2011-4-203
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 25,2011

Smt. Rakhi Gupta And Anr. Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 15 dated 16.1.2011 under Sections 420/467/468/471/120 -B IPC, Police Station Sector 5, Panchkula.
(2.) THIS Court vide order dated 16.3.2011 has directed to release the Petitioners on interim bail. Learned Counsel for the Petitioners states that Petitioners have already been released on bail and the Petitioners have joined the investigation and shall join the investigation as and when they are asked to do so by the Investigating Officer.
(3.) MS . Preeti Chaudhary, AAG, Haryana, on the instructions of Inspector Narinder Singh, who is present personally in Court, states that Petitioners are co -operating in the investigation.;


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