LAWS(P&H)-2022-5-30

SABIR Vs. STATE OF HARYANA

Decided On May 30, 2022
SABIR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This petition is filed for grant of anticipatory bail in FIR No. 74 dtd. 24/3/2022, under Ss. 148, 149, 323, 452, 506 and 307 IPC, registered at Police Station Chhachhrauli, District Yamuna Nagar.

(2.) This Court vide order dtd. 20/5/2022, granted the interim bail subject to joining investigation.

(3.) Learned State Counsel, on instructions from SI-Baldev Rajsubmits that the petitioners have joined the investigation and are co-operating.