JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Jarnail Singh son of Dalip Singh, has instituted the instant petition for anticipatory bail in a case registered against him alongwith his other three co-accused, vide FIR No.121 dated 19.9.2010, on accusation of having committed the offences punishable under sections 323, 324 and 326 read with section 34 IPC, by the police of Police Station Ghal Khurd, District Ferozepur, invoking the provisions of section 438 Cr.PC,

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

(3.) AT the very outset, the petitioner was directed to join the investigation. The learned State counsel, on instructions from HC Jugraj Singh, has submitted that the petitioner has already joined the investigation and he is no longer required for further interrogation at this stage. Nothing is to be recovered from him.