NAMDEEP SORAB Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In these three petitions filed by Namdeep Sorab @ Naamdeep Sorab, Gagandeep Kaur and Kamesh Dubey seeking anticipatory bail, following order was passed on 9/8/2021:

(2.) Learned State counsel filed the Status report dtd. 11/10/2021. As per the Status report the petitioners have joined the investigation and handed over the electronic equipments like laptops, mobiles, hard disks. The gadgets have been sent for examination to State Cyber Cell, the report is awaited. In status report it is mentioned that to know the modus operandi the custodial interrogation is required.

(3.) The State counsel on instructions is not in a position to point out as to what questions or interrogation the petitioners had not answered or the response was found unsatisfactory.