RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 273, dtd. 19/7/2021, registered under Ss. 457, 380 IPC, at Police Station Rania, District Sirsa.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order dtd. 19/8/2021 passed by this Court. Order dtd. 19/8/2021 is as under:-

(3.) Learned counsel for the petitioner argues that the petitioner has been roped in the present case only on the basis of disclosure statement of a co-accused. Learned counsel for the petitioner submits that the CCTV footage of the incident is already with the police and petitioner is not visible in the said footage to claim that he was present at the site where the incident took place. Learned counsel further submits that the petitioner is willing to join the investigation and cooperate with the same.