GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 142 dtd. 23/7/2021 registered under Ss. 307, 323, 148 and 149 of the IPC at Police Station Dharamkot, District Moga.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 21/9/2021. Order dtd. 21/9/2021 is as under:-

(3.) Learned State counsel, who has also joined the proceedings through video conference, on instructions from ASI Jasbir Singh states that in terms of the order of this Court reproduced before, the petitioner has joined the investigation and no further interrogation of the petitioner is required at this stage.