TANUJ BHATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 411 dtd. 29/6/2021, under Ss. 307, 323, 147 and 148 IPC and Sec. 25 of the Arms Act, 1959 registered at Police Station City Hansi, District Hisar.

(2.) Learned counsel for the petitioner submits that the petitioner has been arrested.

(3.) The petition is disposed of as infructuous.