ANKUSH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through the instant petition under Section 438 Cr.P.C, the petitioner seeks anticipatory bail in case bearing FIR No. 53 dated 11.05.2020 registered under Sections 148, 149, 188, 323, 324, 342, 427, 447, 452, 506, 511 IPC and Sections 25 and 54 of Arms Act, at Police Station Kunjpura, District Karnal.

(3.) Learned counsel for the petitioner submits that pursuant to the order dated 11.11.2020 passed by this Court, the petitioner has joined the investigation.