GULZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, four cases bearing CRM-M Nos. 26253, 27568, 28859 and 54089 of 2019 are being disposed of. All the four cases have arisen out of cross-version registered vide DDR No. 35 dated 18.4.2019 under Sections 307 / 452 / 341 / 427 / 447 / 379 / 506 / 148 / 149 IPC and under Sections 25 / 27 / 54 / 59 of the Arms Act in FIR No. 0064 dated 17.4.2019, registered under Sections 307 / 452 / 427 / 506 / 148 / 149 IPC and under Sections 25 / 27 of the Arms Act at Police Station Raja Sansi, District Amritsar Rural.

(2.) Notice of motion was issued in the aforesaid cases and the petitioners were directed to be released on interim bail in the event of their arrest.

(3.) Learned State counsel on instructions from ASI Pargat Singh submits that the petitioners have joined the investigation and their custodial interrogation is no more required in further investigation of the case.