HARJINDER SINGH 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.54, dtd. 11/8/2019, Police Station Kacha Pacca, District Tarn Taran, under Ss. 420, 120-B IPC.

(2.) At the time of issuance of notice of motion the following order was passed:

(3.) The learned State counsel, upon instructions from SI Kulwant Singh, has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation and that his custodial interrogation is not required and he is not wanted in any other case.