SURENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of anticipatory bail in respect of aforementioned FIR.

(2.) At the time of issuance of notice of motion, the following order was passed on 14/7/2023:

(3.) Subsequently, vide order dtd. 13/9/2023, the petitioner was again directed to join investigation as the learned State counsel had submitted that the petitioner was still required for further investigation. To a similar effect is the order dtd. 30/10/2023.