SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending arrest in the FIR captioned above, had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 17/10/2022 the petitioners were granted interim protection, which is continuing till date.

(3.) The petitioners' counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and their families.