SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.54 dtd. 2/2/2021 at Police Station Sadar, Gurugram, Haryana, under Ss. 306/34 IPC.

(2.) On 16/7/2021, the following order was passed by a Coordinate Bench:

(3.) Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation.