LAWS(P&H)-2020-10-49

SACHIN Vs. STATE OF PUNJAB

Decided On October 12, 2020
SACHIN Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.123 dated 20.06.2020 under Sections 307, 452, 324, 427, 506, 148, 149 of IPC registered at Police Station Jodhewal, District Ludhiana.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court on 17.08.2020. Order dated 17.08.2020 is as under:-

(3.) Learned State counsel, who has also joined the proceedings through video conference, on instructions from ASI Surinder Kumar, states that in terms of the order of this Court reproduced before, the petitioner has joined the investigation and no further interrogation is required, at this stage.