- (1.) This is an application seeking anticipatory bail in case FIR No. 11 dated 09.01.2011, under Sections 323, 325, 506, 34 of the Indian Penal Code, registered at Police Station Sector 11, Chandigarh.
(2.) Learned Counsel for the Petitioner states that Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 31.01.2011 and he has joined the investigation.
(3.) Learned Counsel for the Respondent has stated that Petitioner has joined the investigation but is not telling what vehicle was used in the crime.;