HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 20/8/2021, following order was passed:

(2.) It has been stated by learned counsel for the petitioner that in pursuance of the interim directions issued by this Court, the petitioner hasjoined the investigation, his custodial interrogation is not required and the mother of the petitioner was found innocent.

(3.) Learned State counsel, on instructions from SI Jaswinder Singh, has not disputed the aforesaid factual position of the case and has stated that the petitioner has joined the investigation and his custodial interrogation is not required.