NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC, seeking anticipatory bail.

(2.) Vide order dtd. 30/11/2023, a Co-ordinate Bench of this Court had granted interim protection to the petitioner and the said order is continuing till date.

(3.) The facts and allegations are being taken from the status report dtd. 11/12/2024 filed by the State, which reads as follows: