PRITAM RANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 438 Cr.P.C. seeking anticipatory bail in FIR No. 0688 dtd. 6/3/2020, under Sec. 174-A IPC registered at Police Station Shivaji Nagar, District Gurugram.

(2.) Vide order dtd. 18/1/2022, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

(3.) On instructions, learned State counsel submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.