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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 188   OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.9515 OF 2012)  

SHISHPAL SINGH  APPELLANT

                VERSUS

STATE OF HARYANA  RESPONDENT

O R D E R

1. Leave granted.

2. We have heard learned counsel for the parties to the lis.

3. Vide Order dated 05.12.2012, while issuing notice, this  

Court has ordered that :

“In the meanwhile, it is directed that the petitioner             shall not be arrested till further orders.”

4. In the facts and circumstances of the case and having gone  

through the records of the case, we are of the opinion that the  

order dated 05.12.2012 be made absolute and is made absolute with a  

further direction that the appellant will join the investigation as  

and when required by the police and will not tamper with evidence or  

hamper the investigation in any manner.

5. The Criminal Appeal is allowed accordingly.

Ordered accordingly.

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

.......................J. (RANJAN GOGOI)

NEW DELHI;

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JANUARY 28, 2013