KAKA @ SARABJIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 62 dated 13.6.2010, under Sections 452, 323, 324, 326, 34 of the Indian Penal Code at Police Station Sadar Batala. While issuing notice of motion, the following order was passed by this Court on 30.7.2010:-

(2.) Learned State counsel, on instructions from ASI Sarup Singh, has submitted that the petitioner has joined investigation in terms of the order reproduced above.

(3.) Accordingly, without expressing any opinion on the merits of the case, this petition is allowed and the order granting interim bail dated 30.7.2010 is made absolute.