SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.187 dated 05.06.2020 registered under Sections 307, 148, 149 IPC 1860 and Sections 25 and 27 of Arms Act, 1959, Police Station City Kapurthala, District Kapurthala.

(2.) On 09.11.2020, following order was passed by the Coordinate Bench:-

(3.) Learned counsel for the petitioner submitted that in compliance of the aforesaid order, the petitioner has joined the investigation.