JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.104 dated 26.6.2010, under Sections 498-A/328 of Indian Penal Code, Police Station City Moga, District Moga.

(2.) At the time of issuance of notice of motion on 3.8.2010, the following order was passed by this Court :-

(3.) Learned State Counsel, who is assisted by ASI Tara Chand, has submitted that in terms of the above order the petitioner has joined investigation.