PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 4/3/2024, the following order was passed :-

(2.) Today, Ld. State Counsel on instructions from HC Ashok submits that the petitioner has already joined investigation and is no more required for custodial interrogation.

(3.) Without commenting on the merits of the case and in view of the aforesaid fact, order dtd. 4/3/2024 is made absolute, subject to the conditions as enumerated under Ss. 438(2) Cr.P.C.