KULBIR SINGH 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.43 dated 16.8.2009, under Sections 452, 323, 325, 326, 148, 149 of the Indian Penal Code at Police Station Hajipur District Hoshiarpur.

(2.) While issuing notice of motion, the following order was passed by this Court on 11.10.2010:-

(3.) Learned State counsel, on instructions from HC Salwinder Singh, has submitted that the petitioner has joined investigation in terms of the order reproduced above.