MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.605 dated 26.07.2010 under Sections 332/353/506/34 IPC, registered at Police Station city Sadar, District Hisar.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) IT has been stated by learned counsel for the petitioners that they have already joined the investigation pursuant to said order dated 12.08.2010.