GURDEV SINGH AND ANOTHER 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. 46 dated 03.04.2013, under Sections 498A /406 IPC, registered at police station Bhawanigarh, District Sangrur. 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, Sangrur dismissing anticipatory bail application filed on behalf of the petitioners.

(2.) COORDINATE Bench of this Court while issuing notice of motion on 26.04.2013 passed the following order: -

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