DHARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 171, dtd. 3/5/2021, registered under Ss. 148, 149, 323, 341, 506, 307, 379-B IPC at Police Station Sadar, District Rohtak.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 9/9/2021. Order dtd. 9/9/2021 is as under:-

(3.) Mr. Gaurav Bansal, learned Assistant Advocate General, Haryana, who has joined the proceedings through video conference, keeping in view the service of advance copy of petition, accepts notice on behalf of the respondent-State.