ARUN KUMAR @MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 61 dated 16.05.2013, under Sections 323 /324 /427 /452 /506 /34 IPC, registered at police station Shahzadpur, District Ambala. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ambala dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice of motion on 10.07.2013 passed the following order: -

(3.) IT has also been stated by learned counsel for the State, on instruction from ASI Ram Karan, that petitioner has joined the investigation. However, bail application has been opposed on the plea that injury has been attributed to present petitioner.