GURPREET SINGH 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.20 dated 30.01.2012, under Sections 307/341/323/294/148/149 IPC and Section 3(1) of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at police station Lambi, District Sri Muktsar Sahib.

(2.) 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, Sari Muktsar Sahib dismissing anticipatory bail application filed on behalf of the petitioner.

(3.) IT has been stated by learned counsel for the State, on instruction from ASI Tarlok Chand, that petitioners have joined the investigation and that investigation already completed and challan filed and that they are no more required for any further investigation. Bail application is not opposed.