TOTA RAM Vs. MAHENDER AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in Criminal Complaint No.32 of 2008/2009 dated 18.11.2008/30.4.2009 under Sections 302/201 of the Indian Penal Code, Police Station Kanina, Tehsil and District Mohindergarh.

(2.) At the time of issue of notice of motion, following order dated 02.07.2010 was passed-

(3.) Learned counsel for the petitioner has submitted that in pursuance of the above order, the petitioner is surrendered before the trial Court and has furnished interim bail.