GAUTAM TANWAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Gautam Tanwar, has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No. 53 dated 12.4.2008 registered under Sections 341, 307, 364,m 323, 511, 148, 149 of the Indian Penal Code and Section 25 of the Arms Act, 1959 in Police Station Giddarbaha, District Muktsar. Petitioner was granted interim anticipatory bail by this Court vide order dated 21.6.2010 . Learned State counsel has stated that the petitioner has joined the investigation and is not required for further investigation.

(3.) In view of the above, order dated 21.6.2010 passed by this Court granting interim anticipatory bail to the petitioner, is hereby made absolute subject to the conditions incorporated therein.