SALIM AKHTAR AND ORS 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. 101 dated 3.8.2010, under Sections 452/ 323/ 148/ 149 of the Indian Penal Code at Police Station Ahmedgarh Tehsil Malerkotla District Sangrur.

(2.) While issuing notice of motion, the following order was passed by this Court on 4.10.2010:

(3.) Learned State counsel, on instructions from ASI Jagtar Singh, has submitted that the Petitioners have joined investigation in terms of the order reproduced above.