TILAK RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 72 dated 11.04.2012, under Sections 419 /420 /465 /467 /468 /471 /120B IPC, registered at police station Chherrertta, Amritsar. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Amritsar dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice of motion on 22.04.2013 passed the following order: -

(3.) IT has also been stated by learned counsel for the State, on instruction from HC Gurpartap Singh, that petitioner has joined the investigation and that he is no more required for any custodial interrogation. Bail application is not opposed.