SUKHBIR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.118 dated 16.3.2010, under Sections 323/406/506/420/120-B/34 of Indian Penal Code, Police Station Indri, District Karnal.

(2.) At the time of issuance of notice of motion on 3.8.2010, the following order was passed by this Court :-

(3.) Learned State Counsel, who is assisted by SI Didar Singh, has submitted that in terms of the above order the petitioner has joined investigation.