BIJENDER AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 49 dated 8.4.2010, under Sections 323, 324, 326, 148, 149, 506 of the Indian Penal Code (IPC for short) registered at Police Station Rori.

(2.) While issuing notice of motion, the following order was passed by this Court on 11.5.2010:

(3.) Learned State counsel, on instructions from ASI Nafe Singh, has submitted that the petitioners have joined investigation in terms of the order reproduced above.