HARMANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 438 Cr.P.C. seeking anticipatory bail in FIR No. 19 dtd. 28/1/2022, under Ss. 21(B), 25, 29 of NDPS Act registered at Police Station Special Task Force, STF Wing, District Amrtisar.

(2.) Vide order dtd. 16/3/2022, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

(3.) On instructions, learned State counsel submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.