MAJOR S J DUBEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard the petitioner in person and the standing counsel for the State of Punjab.

(2.) Mr Sodhi points out that the matter is still at the investigation stage and there is nothing to be transferred at present. We agree.

(3.) We direct that during the investigation, the petitioner shall not be required to visit Punjab, particularly Arnritsar, except on the solitary occasion in the matter relating to the recovery of the firearms. Appropriate protection will be extended to the petitioner if and when he is required to go to Punjab. Bail bond is cancelled as the petitioner is not required to go to Arnritsar at this time.