MOHAN DEVI 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. 409 dated 15.09.2010, under Sections 323/ 498-A/ 506/34 of the Indian Penal Code at Police Station City Fatehabad.

(2.) While issuing notice of motion, the following order was passed by this Court on 04.10.2010:

(3.) Learned State counsel, on instructions from ASI Raj Kumar, has submitted that the Petitioner has joined investigation in terms of the order reproduced above.