SUDHIR PANNU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 30/8/2019, a co-ordinate bench of this court had granted interim protection to the petitioner, which has not been vacated till date.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.