SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has sought cancellation of anticipatory in case FIR No.106 dtd. 4/5/2021, under Ss. 148, 149, 323, 379, 452, 506 IPC and Sec. 25 of the Arms Act, registered at Police Station Rajound, District Kaithal.

(2.) Learned counsel for the petitioner submits that respondent No.2 had been granted anticipatory bail by this Court as the State counsel had erroneously stated that respondent No.2 was cooperating with the investigation.

(3.) Learned State counsel, however, submits that the State counsel upon instructions from the police officer had stated that he is not cooperating but in the order word 'not' has been erroneously omitted.