GURBACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest in the above mentioned FIR has come up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Vide order dtd. 19/8/2021, this Court had granted interim anticipatory bail to the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner has joined the investigation and has fully co-operated.