ARJUN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 of the Code of Criminal Procedure 1973 praying for grant of anticipator bail in case bearing First Information Report No. 344 dated 22.11.2001 under Sections 323, 504 and 506 of the Indian Penal Code and Sections 3, 4 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at, Police Station Sadar Thanesar.

(2.) In terms of the directions of this Court dated December 21.11.2001, petitioners have joined the investigation.

(3.) State counsel has stated that custodial interrogation of the petitioners is no more required.