RANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of a case registered vide FIR No.751, dtd. 14/9/2022, Police Station Indri, District Karnal, under Ss. 420, 467, 468, 471, 120-B and Ss. 7 and 13 of Prevention of Corruption Act, 1988, wherein it is alleged that in the year 2007-2008 entries were not made in the Khasra/Girdawri by the petitioner (Patwari) so as to extend undue benefits to the landowners.

(2.) At the time of issuance of notice of motion, the following order was passed on 7/12/2022:

(3.) Learned State counsel, upon instructions from DSP Mukesh Kumar, has informed that pursuant to interim directions, the petitioner has since joined investigation and he is not required for any custodial interrogation.