SWARAN 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.220 dated 25.12.2012, under Sections 406/498A IPC, registered at police station Kurali, District SAS Nagar, Mohali.

(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, Fast Track Court, Rupnagar dismissing anticipatory bail application filed on behalf of the petitioner.

(3.) IT has also been stated by learned counsel for the State, on instruction from ASI Lakhvir Singh, that petitioners have joined the investigation and that they are no more required for any custodial interrogation. Bail application is not opposed. There are no allegations on behalf of the State that petitioners are likely to abscond or that they are likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.