PANKAJ JAITLY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of BNSS, 2023, seeking anticipatory bail in case FIR No.180 dtd. 30/4/2025 under Ss. 127(2) and 318(4) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') and Ss. 107 and 108 of the Mental Healthcare Act, 2017, registered at Police Station Shivaji Colony, Rohtak, District Rohtak.

(2.) On 14/5/2025, the following order was passed:-

(3.) Learned State counsel, on instructions from SI Anil, at the very outset, informs the Court that the petitioner has joined the investigation and his custodial interrogation is not required.