HARISH DHINGRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in FIR No.61 dtd. 13/7/2021 under Ss. 420, 336, 265 IPC, registered at Police Station City II, Abohar, District Fazilka.

(2.) While granting interim bail to the petitioner, following order was passed by this Court on 18/8/2021: -

(3.) Learned counsel for the petitioner submits that in pursuance of the aforesaid order, the petitioner has joined the investigation and is not required for any further investigation.