PRAN NATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Pran Nath, has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No. 63 dated 17.5.2010 registered under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code in Police Station Ajnala, District, Amritsar. Petitioner was granted interim anticipatory bail by this Court vide order dated 28.6.2010. 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 28.6.2010 passed by this Court granting interim anticipatory bail to the petitioner, is hereby made absolute subject to the conditions incorporated therein.