Satish v. State Of Haryana .

Order

1. Application for impleadment/intervention is rejected. Leave granted.

2. This appeal is filed against the judgment and order dated 16-9-2011 passed in the anticipatory bail application by the High Court of Punjab and Haryana at Chandigarh in Satish v. State of Haryana. The High Court has rejected the application for anticipatory bail.

3. This Court, on 31-10-2011 (2012) 4 SCC 510, while issuing notice, has ordered for the release of the appellant on his furnishing the personal bond of Rs 20,000 with one surety in the like amount to the satisfaction of the investigating officer, subject to the condition that he will join the investigation as and when required and shall abide by the provisions of Section 438(2) of the Code of Criminal Procedure, 1973. In our opinion, the aforesaid order should be made absolute and is made absolute. The appeal is disposed of accordingly.