Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 29 dated 23.1.2010 under Sections 323/498A/406/506 of the Indian Penal Code at Police Station Punhana, District Nuh (Mewat).
(2.) THIS Court vide order dated 15.12.2010 has directed to release the Petitioners on interim bail. Learned Counsel for the Petitioners states that Petitioners have already been released on bail and the Petitioners have joined the investigation and shall join the investigation as and when they are asked to do so by the Investigating Officer.
(3.) MR . Gaurav Dhir, learned Deputy Advocate General, Haryana, on instructions of ASI Lakhi Ram, who is present personally in Court, has stated that Petitioners are co -operating in the investigation.;