MALKEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is for grant of anticipatory bail to the petitioner, in case FIR No. 0077 dtd. 1/5/2025, under Ss. 137(2), 87, 140(3), 351(2) and 3(5) of Bharatiya Nyaya Sanhita, 2023, registered at Police Station Beas, District Amritsar.

(2.) Vide order dtd. 28/5/2025, the petitioner was directed to join investigation. The said order is reproduced hereinafter:-

(3.) Learned State counsel on instructions from ASI Balwinder Singh, submits that in compliance of order dtd. 28/5/2025, the petitioner has joined the investigation and is not required for any further investigation.