SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of aforementioned FIR.

(2.) At the time of issuance of notice of motion on 2/12/2023, the following order was passed:

(3.) Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation and is not required for any custodial interrogation.