GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 19/10/2023 the following order was passed:-

(2.) Learned State counsel on instructions from ASI Balkaran Singh has stated that pursuant to the order dtd. 19/10/2023 the petitioner has joined investigation and is no longer required for custodial interrogation.

(3.) In view of above, the interim order dtd. 19/10/2023 passed by this Court is made absolute, subject to the conditions as enumerated under Sec. 438(2) Cr.P.C.