JOGA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 454 dated 11.12.2018, registered under Sections 302, 307, 341 and 34 of the IPC at Police Station Ambala City, District Ambala.

(2.) For a ready reference, the FIR is reproduced below:

(3.) Later on, Sarup Singh, husband of the complainant, died and Section 302 IPC was added in the FIR.