BALINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Cr. Misc. No. 3770 of 2017:

(2.) The criminal miscellaneous application stands disposed of.

(3.) The petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.323 dated 25.12.2016 registered for the offences under Sections 306 read with Section 34 IPC and (Sections 386, 365 and 212 IPC, which have been added later on) at Police Station Naraingarh, District Ambala.