MAHAVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Mahavir Singh, has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No.207 dated 13.6.2010 registered under Sections 147, 149, 332, 353, 186, 342, 427 and 506 of the Indian Penal Code in Police Station Mohindergarh.

(3.) Petitioner was granted interim anticipatory bail by this Court vide order dated 28.6.2010. Learned State counsel has stated that the petitioner has joined the investigation and is not required for further Crl. Misc. No. M- 17736 of 2010 -2- investigation.