MAHABIR SINGH @ MAHABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application seeking anticipatory bail in case FIR No. 55, dated 16.04.2010, under Sections 420/467/471 of the Indian Penal Code, registered at Police Station Civil Lines, Bhiwani.

(2.) Learned counsel for the petitioner states that petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 11.08.2011 and he has joined the investigation.

(3.) Learned Deputy Advocate General, Haryana, on the instructions from HC Ashok Kumar, states that petitioner has joined the investigation and custodial interrogation of the petitioner is no more required.