KABAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the Petitioner in case FIR No. 246 dated 01.07.2010 under Sections 326/323/324/148 and 149 IPC registered at Police Station Samana, District Patiala.

(2.) It was contended that only lalkarais attributed to the present Petitioner and the injury which is grievous, is attributed to one Davinder Singh. Accordingly, notice was issued to Advocate General, Punjab and the interim bail was granted to the Petitioner.

(3.) Today, learned Counsel for the Respondent-State, on instructions from Head Constable Jaswinder Singh, states that the Petitioner has since joined the investigation and is no more required by the police.