KHUSHPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail under Sec. 438 Cr.P.C in a cross-case registered against him vide DDR No.33 dtd. 22/10/2018 under Ss. 323, 324, 148, 149 IPC (Sec. 326 IPC added later on) in FIR No.105 dtd. 20/10/2018 registered under Ss. 452, 323, 148 and 149 IPC (Sec. 326 IPC added later on) at Police Station Kalanaur, District Gurdaspur.

(2.) The learned counsel for the petitioner submits that in compliance of the order dtd. 13/6/2022, petitioner has joined the investigation to the entire satisfaction of the Investigating Officer.

(3.) The learned State counsel on instructions from ASI Randhir Singh admits the aforesaid fact and submits that the petitioner is no more required for further investigation in the case.