ROOP KAUR AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) While issuing notice of motion on 26.5.2010, the following order was passed:

(2.) Learned Counsel for the petitioners submits that in compliance of the order passed on 26.5.2010, the petitioners have joined the investigation and now they are no more required for further investigation.

(3.) Mr. Vishal Munjal, learned Addl. A.G. Punjab on instructions from Head Constable Jadish Singh submits that the petitioners are no more required for investigation.