MANISH KUMAR GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are seeking anticipatory bail in FIR No. 394 dtd. 5/6/2021 under Ss. 307, 323, 34 and 506 IPC, registered at Police Station Camp Palwal, District Palwal.

(2.) Learned State counsel, who has also joined the proceedings through video conference, on instructions from SI Mahender Singh states that in terms of the order of this Court reproduced before, petitioner No. 1 has joined the investigation and no further interrogation of petitioner No. 1 is required at this stage. Learned State counsel submits that petitioner No. 2 has not joined the investigation.