MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition seeking anticipatory bail in case FIR No. 73 dated 03.11.2010, under Section 326, 324, 323, 34 of the Indian Penal Code, registered at Police Station Sekhwan.

(2.) LEARNED Counsel for the Petitioner states that Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 08.12.2010 and he has joined the investigation.

(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. Order dated 08.12.2010 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner -accused shall participate in the investigation as and when he is required.