BHAWANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 204 dtd. 23/10/2021, registered under Ss. 323, 324, 341, 148, 149, 506 OF THE IPC (Sec. 307 AND 326 OF THE IPC ADDED LATER ON) at Police Station City Rupnagar, District Rupnagar.

(2.) The operative part of the order dtd. 13/12/2021, vide which the petitioner has been granted interim bail, is reproduced below:

(3.) Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dtd. 13/12/2021, has already appeared before the SHO/Investigating Officer and has joined the investigation.