JEEVANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Apprehending arrest in the above captioned FIR, the accused have come up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Mr. Rana Harjasdeep Singh, learned Deputy Advocate General, Punjab, waives service, and accepts notice on behalf of the respondent and opposes the accused's interim protection from arrest. On instructions from ASI Nirmal Singh, learned State counsel submits that the investigator wants to arrest the petitioner because custodial investigation is required in the present case.

(3.) Brief facts of the case are that some unknown persons had fired shots upon the house of the complainant due to old grudge with each other.