SHER AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioners, Mohd Sher and Smt. Munni, have filed this petition under Section 438 of the Code of Criminal Procedure for grant of bail in anticipation of arrest in FIR No. 149 dated 18.5.2010 registered under Sections 498-A, 406, 323 and 506 of the Indian Penal Code in Police Station Suraj Kund, District Faridabad.

(3.) Petitioners were granted interim anticipatory bail by this Court vide order dated 11.6.2010. Learned State counsel has stated that the petitioners have joined the investigation and are not required for further investigation.