SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is filed for grant of anticipatory bail in case of FIR No.200 dtd. 19/10/2021, under Sec. 420 IPC, registered at Police Station City Gurdaspur, District Gurdaspur.

(2.) Vide order dtd. 18/2/2022, the petitioner was granted interim anticipatory bail subject to joining investigation.

(3.) Learned State counsel on instructions from ASI Harjinder Singh submits that the petitioner has joined investigation and his custody is not required.