JASGURPREET SINGH PURI , J.
1. At the outset, Mr. Naveen Singh Pawar, learned Deputy Advocate General, Haryana has stated on instructions from S.I. Ramesh Kumar that in pursuance of the orders passed by this Court on 19.03.2020 the petitioner has already joined investigation and he is fully cooperating with the investigation process and he is not required for custodial interrogation.
2. In view of the stand taken by the learned State counsel, the present petition is allowed and the order dated 19.03.2020 is hereby made absolute.
