MODARAM DANAJI DEWASI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are seeking anticipatory bail in FIR No. 416 dtd. 21/2/2020 registered under Ss. 420, 468, 471 and 120-B of the Indian Penal Code, 1860 at Police Station Ambala City, District Ambala.

(2.) Learned counsel for the petitioners contends that the petitioners have joined investigation in terms of order passed by this Court dtd. 13/8/2021. Order dtd. 13/8/2021 is as under:-

(3.) Learned counsel for the petitioners undertakes that petitioners will join investigation and also cooperate with the investigating agency in case they are required for the same in future as well.