RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.474 dtd. 26/6/2019 registered under Ss. 148, 149, 323, 325, 379-B, 452 and 506 of the Indian Penal Code, 1860 and Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 at Police Station Mujesar, District Faridabad.

(2.) A coordinate Bench of this court, on 26/11/2019, had passed the following order:-

(3.) Learned State counsel, upon instructions from SI Som Nath, states that the petitioner has joined investigation. In view of the above, especially when the petitioner having joined investigation, the order dtd. 26/11/2019 granting interim bail to the petitioner is made absolute.