SARABJIT 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. 56 dated 20.4.2009, under Sections 379/ 411 of the Indian Penal Code registered at Police Station Sadar Kapurthala.

(2.) At the time of issuance of notice of motion on 29.9.2010, the following order was passed:

(3.) Learned Counsel for the Petitioner has submitted that in terms of the above order, the Petitioner has surrendered before the trial Court and has furnished interim bail.