RAJINDER SINGH SAMRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition filed under Sec. 438 Cr.P.C. is for grant of pre-arrest bail to the petitioner in case FIR No. 0005 dtd. 6/8/2022, registered under Ss. 420, 120-B IPC, at Police Station NRI, District Patiala.

(2.) Learned counsel for the petitioners submits that in pursuance of order dtd. 29/9/2022 of this Court, the petitioner has not only joined investigation but has also fully cooperated with the investigating agency.

(3.) Learned State counsel affirms the factum of joining the investigation by the petitioner and cooperating with the investigation agency. He also submits that at this stage, the petitioner is not required for further custodial interrogation.