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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.

3. Vide order dated 15th December, 2011, this Court while  

issuing notice and releasing the appellant on bail, had passed the  

following order :

“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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: 2 : 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