ARJUN YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioners seek grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.42 dated 24.03.2021 registered under Sections 324, 506, 34 IPC at Police Station Sadar Rewari.

(3.) Learned counsel for the petitioners submits that in pursuance of order dated 08.04.2021, the petitioners have joined the investigation.