KULDEEP SINGH 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. 100 dated 27.08.2010, under Sections 326, 325, 324, 323, 148, 149 of the Indian Penal Code at Police Station Majithia, Amritsar.

(2.) While issuing notice of motion, the following order was passed by this Court on 14.10.2010:

(3.) Learned State counsel, on instructions from ASI Ram Devinder Singh, has submitted that the Petitioner has joined investigation in terms of the order reproduced above.