VIPIN KUMAR SAVITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), is for grant of anticipatory bail to the petitioners, in case FIR No. 4 dtd. 7/1/2023 under Ss. 363, 366, 328, 344, 120-B IPC read with Ss. 5 and 6 of the POCSO Act read with Sec. 10 of Prohibition of Child Marriage Act, 2006, registered at Police Station Bhargo Camp, District Jalandhar.

(2.) Vide order dtd. 16/5/2025, the petitioners were directed to join investigation. The said order is reproduced hereinafter:-

(3.) Learned State counsel on instructions from SI Sukhwant Singh submits that in compliance of order dtd. 16/5/2025, the petitioners have joined the investigation and are not required for any further investigation.