ARYAN GOEL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The application seeking pre-arrest bail of the petitioner was rejected by the High Court.

(3.) This Court vide order dtd. 27/1/2025 while entertaining the present special leave petition has granted interim protection i.e., the petitioner shall not be arrested in connection with the FIR No.0167 of 2024 dtd. 31/7/2024. In pursuance to the aforesaid order and the subsequent orders passed by this Court, the petitioner has appeared before the Investigating Officer on 28/4/2025, as directed by this Court as also on the subsequent dates, which on verification are found to be true.