SUMITRA GOSAI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in the instant petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in FIR No. 672 dated 29.10.2014 registered under Section 420 of the Indian Penal Code (IPC) at Police Station City Yamuna Nagar, District Yamuna Nagar.

(2.) When this case was listed on 23.04.2015, following order was passed:-

(3.) On instructions from SI Subhash Chander, learned State counsel submits that the petitioner has joined the investigation on 10.06.2015.