VICKY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 190, dtd. 11/7/2021, registered under Ss. 458, 427, 323, 148, 149 IPC at Police Station Lambi, District Sri Muktsar Sahib.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 9/9/2021. Order dtd. 9/9/2021 is as under:-

(3.) Learned State counsel, who has also joined the proceedings through video conference, on instructions from ASI Baldev Singh, 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.