ROBIN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 14/6/2023, the following order was passed by this Court:-

(2.) Today, learned State counsel has informed this Court that the petitioner has joined the investigation, in compliance of the order dtd. 14/6/2023 and is no longer required for further investigation.

(3.) In view of the aforesaid, the order dtd. 14/6/2023, whereby the petitioner was granted interim anticipatory bail, is hereby made absolute. However, he shall continue to join investigation, if and so required by the Investigating Officer.