Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 711 OF 2012
(@ SPECIAL LEAVE PETITION(CRL.)NO.9656 OF 2011)
EMMANUEL ERIC ... APPELLANT
VERSUS
STATE OF HARYANA THROUGH SECRETARY ... RESPONDENT
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 dated 08.12.2011.
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3. Vide order dated 15 December, 2011, this Court while
issuing notice and releasing the appellant on bail, had passed the
following order :
JUDGMENT
“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 .
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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
JUDGMENT
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