MANISHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, apprehending arrest in FIR No.196 dtd. 2/7/2021, registered under Ss. 323, 324, 307, 34 IPC, came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Vide order dtd. 29/11/2021, this Court had granted interim anticipatory bail to the petitioner.

(3.) Learned counsel for the petitioner submits that in compliance of the previous order dtd. 29/11/2021, the petitioner has joined the investigation.