YOGESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 388 dated 13.11.2019, registered under Sections 306 , 34 of the IPC (Section 420 IPC added later on) at Police Station Civil Lines, Sonipat, District Sonipat.

(2.) Learned senior counsel for the petitioner submits that the anticipatory bail application of co-accused Naresh Kumar Nasa was dismissed by this Court, vide order dated 13.01.2020 passed in CRM-M- 469-2020. The operative part of the order reads as under:

(3.) The police recovered the suicide note, which reads as under:-