IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEAL     NO.      501      OF     2012    (@ SPECIAL LEAVE PETITION (CRL.) NO.7686 OF 2011)

SATISH ... APPELLANT

VERSUS

STATE OF HARYANA ... RESPONDENT

O     R     D     E     R   

1. Application for impleadment/intervention is rejected. 2. Leave granted.

3. This appeal is filed against the judgment and order dated  

16.09.2011 passed in anticipatory bail application by the High Court  

of Punjab & Haryana at Chandigarh in Criminal Miscellaneous No.M-

26433 of 2011. The High Court has rejected the application for  

anticipatory bail.  

4. This Court, on 31.10.2011, while issuing notice, has  

ordered for 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. In our opinion, the aforesaid order should be made  

absolute and is made absolute. Appeal is disposed of accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; MARCH 12, 2012