- (1.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case DDR No. 14, dated 12.1.2012, registered at Police Station Kalayat, District Kaithal.
(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.
(3.) This Court while issuing notice of motion on 13.2.2012, passed the following order: Crl. M. No. 7318 of 2012 Application is allowed subject to all just exceptions. Crl. M. No. M-3444 of 2012 Contends that electricity meter was changed by the officials of the Department and the old meter was taken away by them. Further contends that it is not believable that petitioner would commit theft of old meter after visiting office of the Electricity Department. It is also contended that in fact Department officials were unnecessary harassing the consumers including the petitioner and there was demonstration against the said officials, as is clear from Annexure P6 and departmental vigilance enquiry was initiated against them. Notice of motion to Advocate General, Haryana, for 1.3.2012. However, in the meantime, petitioner is directed to join the investigation and in case he is arrested, he shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C.;