KULWANT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) Petitioner-Kulwant Singh, has filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 128 dated 30.12.2009 registered at Police Station Kahnuwan, District Gurdaspur, under Sections 420, 467, 468 and 471 IPC. He was granted interim anticipatory bail by this Court, vide order dated 4.3.2010. It has been stated by learned counsel for the petitioner that in pursuance of the order dated 4.3.2010, he has joined the investigation.

(3.) This fact has been admitted by learned State counsel and according to him the petitioner is not required for any further investigation. As the custodial interrogation of the petitioner is not required, the interim anticipatory bail granted to the petitioner is made absolute, subject to the conditions incorporated therein.