STATE OF PUNJAB Vs. RANINDER SINGH & ANR.

JUDGEMENT

(1.) Criminal Appeal No. 1608 of 2007 @ SLP(Crl.) No. 3433 of 2007

(2.) We have perused the impugned order dated 24th May, 2007 granting anticipatory bail passed by the learned Single Judge of the Punjab & Haryana High Court in Crl.Misc. No. 33867-M of 2007. After hearing learned counsel for the parties, we are of the opinion that no interference is called for by this Court. The appeal is accordingly, dismissed.

(3.) However, we make it clear that in case the respondents do not cooperate with the investigation, then it is always open for the State to move an application before the High Court for cancellation of the bail, which will be decided in accordance with law.