JASWINDER SINGH MANGAT SON OF SURJIT SINGH Vs. STATE OF PUNJAB, THROUGH SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Dr. Sidhu states that the petitioner has joined the investigation and is no longer required by the investigating agency for the purpose of interrogation.

(2.) In view of this, the petition is disposed of with a direction that in the event of the arrest of the petitioner, he will be admitted to bail by the arresting officer on his furnishing bail bond in the sum of Rs. 20,000/- to his satisfaction subject to the following conditions:-