NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Nirmal Singh son of Beant Singh, has directed the instant petition for anticipatory bail in a case registered against him, by virtue of FIR No.17 dated 6.4.2010, on accusation of having committed the offence punishable under section 135 of the Electricity Act, 2003, by the police of Police Station Anti Power Theft, Bathinda, 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 ASI Balraj Singh, has submitted that the petitioner has already joined the investigation and he is no longer required for further interrogation at this stage.