JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.97 dtd. 18/9/2021 registered under Sec. 409 of the Indian Penal Code, 1860 at Police Station Taragarh, Tehsil and District Pathankot.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court on 29/10/2021. Order dtd. 29/10/2021 is as under:-

(3.) Learned counsel for the respondent-State submits that the petitioner is only required for investigation to find out the missing record, which allegation is being alleged in the FIR.