SUSHIL KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioners-Sushil Kumar and Ravi, have filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 242 dated 27.6.2009 registered at Police Station Indri, District Karnal, under Sections 148, 149, 323 and 506 IPC, which Section 307 IPC was added subsequently. They were granted interim anticipatory bail by this Court, vide order dated 21.7.2010. It has been stated by learned counsel for the petitioners that in pursuance of the order dated 21.7.2010, they have joined the investigation.

(3.) This fact has been admitted by learned State counsel and according to her, the petitioners are not required for any further investigation.