HIRADIYA RAM AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioners-Hiradiya Ram and Satya Devi, have filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 35 dated 22.3.2010 registered at Police Station Sadar Nabha, District Patiala, under Sections 406 and 498A IPC. They were granted interim anticipatory bail by this Court, vide order dated 28.5.2010. It has been stated by learned counsel for the petitioners that in pursuance of the order dated 28.5.2010, they have joined the investigation.

(3.) This fact has been admitted by learned State counsel and according to him the petitioners are not required for any further investigation.