SATPAL & ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioners, Satpal and Amit, have filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No.262 dated 9.7.2010 registered under Section 326 of the Indian Penal Code in Police Station City Sonepat. Petitioners were granted interim anticipatory bail by this Court vide order dated 29.7.2010. Learned State counsel has stated that the petitioners have joined the investigation and are not required for further investigation.

(3.) In view of the above, order dated 29.7.2010 passed by this Court granting interim anticipatory bail to the petitioners, is hereby made absolute subject to the conditions incorporated therein.