BAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In these petitions, the petitioners seek concession of anticipatory bail on Criminal Complaint No.COMI/295/2015 having been registered before the competent Court, alleging therein the commission of offences punishable under Sections 302 and 120-B of the IPC.

(2.) The petitioners were admitted to interim bail vide an order passed by this Court on 26.09.2019 at the time of notice motion was issued. On 23.10.2019 the learned State counsel had been directed to determine as to whether, after an untraced report was submitted by the police (upon the FIR originally registered), whether any further investigation or re-investigation has been ordered by any competent Court.

(3.) Today, learned State counsel, on instructions from ASI Gurdial Singh, submits that no investigation is going on, on the directions of any Court.