GURJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) The present petition has been filed under Sec. 438 of code of Criminal Procedure for grant of anticipatory bail to the petitioners in case FIR No.174 dtd. 1/9/2021 registered under Sec. 61/1/14 of Punjab Excise Act, 1914 at Police Station Bhawanigarh, District Sangrur.

(3.) Counsel for the petitioner submitted that the petitioner has joined the investigation with the police in compliance of the previous order dtd. 30/9/2021 passed by this Court.