PREM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is third petition filed by the petitioner under Sec. 438 Cr.P.C. for grant of anticipatory bail in case FIR No.274 dtd. 6/11/2020, registered under Ss. 323, 325, 341, 380, 427, 506, 148, 149 IPC and Sec. 307 IPC (added later on by replacing Sec. 308 IPC), at Police Station Krishna Gate, Thanesar, Kurukshetra (Haryana).

(2.) It is submitted by the counsel for the petitioner that in the same gamut of facts involving the same allegations, the petitioner was already granted anticipatory bail by this Court. However, now the offence punishable under Sec. 307 of IPC has been added by changing the offence punishable under Sec. 308 of IPC. However, the petitioner is not required for any specific purposes of investigation.

(3.) Notice of motion.