PREM CHAND AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED Assistant Advocate General, Haryana, on the instructions of SI Azad Singh has stated that Petitioner No. 1 was arrested and had already been enlarged on regular bail.

(2.) ON the statement of learned Counsel for the State, learned Counsel for the Petitioner does not press this petition on behalf of Petitioner No. 1.

(3.) LEARNED Counsel states that custodial interrogation of Petitioners No. 2 and 3 is totally unjustified and they will joint investigation as and whey they are required to do so. He further states that tendency of involving all the family members cannot be ruled out.