AJIT TIRKEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 64 dated 7.9.2009, under Sections 419/ 420/ 467/ 468/ 471/ 120-B of the Indian Penal Code at Police Station Ghanaur District Patiala.

(2.) While issuing notice of motion, the following order was passed by this Court on 22.4.2010:-

(3.) Learned State counsel, on instructions from HC Subhash Chander, has submitted that the petitioner has joined investigation in terms of the order reproduced above and is not required for further investigation.