SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of anticipatory bail to the petitioner in case FIR No.0019 dtd. 17/3/2021, under Ss. 313, 498-A, 323, 506, 34 of the Indian Penal Code at Police Station Sadiq,

(2.) Learned counsel for the complainant submits that the petitioner has caused mental and physical harassment to the complainant and hence, the negotiations remained unsuccessful and as such present petition be dismissed.

(3.) Learned State counsel, on instructions from ASI Gurmail Singh, affirmed the fact that the petitioner has joined the investigation and he is no more required for further investigation.