SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.157 dated 23.07.2011 under Sections 467, 468, 471, 354, 294, 506, 341 read with Section 34 of Indian Penal Code and Section 67(A) Information Technology Act, 2000 registered at Police Station Patti, District Tarn Taran. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Tarn Taran dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) Co-ordinate Bench of this Court while issuing notice of motion on 04.11.2011 passed the following order:-

(3.) It has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 04.11.2011.