HARINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in case bearing FIR No.976 dated 24.11.2017 registered under Section 135 of Electricity Act, 2003 at Police Station Anti Power Theft, Bathinda, District Bathinda.

(2.) On 01.10.2019, following order was passed:-

(3.) It is not in dispute that the petitioner has joined the investigation and is not required for any further investigation of the case.