JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC, petitioners Jaspal Singh son of Bant Singh and Gurinderpal Singh son of Kuldeep Singh, have instituted the instant petition for anticipatory bail in a case registered against them alongwith their other co-accused, namely, Charanjit Singh, by virtue of FIR No.217 dated 25.9.2010, on accusation of having committed the offences punishable under sections 419, 420, 467, 468, 471 and 120-B IPC by the police of Police Station Sahnewal, Distt.Ludhiana.

(2.) NOTICE of the petition was issued to the State.

(3.) WHILE issuing notice of motion, vide order dated 10.11.2010, the petitioners were directed to join the investigation. At the very outset, the learned State counsel, on instructions from ASI Parveen Randev, has stated that the petitioners have already joined the investigation, in pursuance of order of this Court and they are no longer required for further interrogation at this stage.