AI Structured Summary
Not yet generated for this judgment
Judgment
Kuldip Singh, J.—Service is complete. However, respondent No. 1 has not turned up. The present petitioner has been summoned in a complaint filed by respondent No. 1 under Sections 498-A, 406, 506 read with Section 34 of the Indian Penal Code, 1860. He had appeared before the trial court and enlarged on bail.
It being so, the interim bail granted to the petitioner by this Court, vide order dated 11.12.2014, is made absolute.
Before parting with this order, it is disheartening to note that the anticipatory bail was initially filed by the petitioner before the learned Addl. Sessions Judge, Rewari. The same was dismissed vide order dated 04.08.2014.
I am of the view that learned Addl. Sessions Judge, Rewari should not have compelled the petitioner to approach this Court. It is a complaint case, where only the presence of the petitioner is required but his custodial interrogation is not required. The custody of the petitioner during trial will serve no purpose.
Time and again, this Court has been emphasising the lower court to act in accordance with the well established principals relating to grant of bail. However, this is not being followed. In the circumstances, a copy of this order be also conveyed to Ms. Shashi Chauhan, Addl. Sessions Judge, Rewari for future guidance.