VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.218 dtd. 16/7/2021 at Police Station Jandiala, Amritsar Rural under Ss. 304, 34 and 201 of IPC.

(2.) At the time of issuance of notice of motion on 16/8/2021 the following order was passed:

(3.) Learned State counsel, upon instructions from SI Tarsem Singh has informed that pursuant to interim directions, the petitioner has since joined investigation and is not required for any custodial interrogation.