BALRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Cr.P.C. for the grant of anticipatory bail in FIR No.0098 dtd. 2/8/2021 registered under Ss. 323, 452, 34 IPC (Sec. 307 IPC subsequently added) at Police Station Jakhal, District Fatehabad.

(2.) On September 22, 2021, this Court had passed the following order:-

(3.) Learned State counsel submits that under the afore-quoted order passed by this Court, the petitioner has joined the investigation; co- operated with the investigating agency and that his custodial interrogation is not required by the State.