SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No. 176 dtd. 4/11/2021 under Ss. 61/1/14 of the Punjab Excise Act, 1914 at Police Station Guruharsahai, District Ferozepur.

(2.) At the time of issuance of notice of motion on 15/2/2022, the following order was passed :

(3.) Learned State counsel, upon instructions from ASI Gurcharan Singh, has informed that pursuant to interim directions issued by this Court the petitioner has since joined investigation and is not required for any custodial interrogation.