SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Surjit Singh, has filed this petition under Section 438 of the Code of Criminal Procedure for releasing him on anticipatory bail in FIR No. 28 dated 2.3.2010 registered under Sections 307, 336, 447, 148, 149 of the Indian Penal Code and Section 25 of the Arms Act, 1959 in Police Station Baghapurana, District Moga.

(3.) Petitioner was granted interim anticipatory bail by this Court vide order dated 28.5.2010 . Learned State counsel has stated that the petitioner has joined the investigation and is not required for further investigation.