(1.) Learned D.A.G. on the basis of instructions from A.S.I. Amarjit Singh states that the petitioner has joined the investigation and his custodial interrogation is no required. Consequently, this petition is accepted. In the even to arrest the petitioner shall be admitted to anticipatory bail on furnishing adequate surety to the satisfaction of the arresting' Officer. The bail shall inure until the filing of the final report. Thereafter the petitioner shall seek regular bail under Section 439 Cr.P.C.