BARJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No.214 dated 18.6.2006 registered under Sections 452/506/34 and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act at Police Station , have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail.

(2.) I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 10, 2006 passed by this Court.

(3.) Counsel for the petitioners contends that in terms of the aforesaid interim order, the petitioner has joined the investigation. Counsel for the respondent-State does not dispute this fact and further on instructions from SI Sarup Singh states that the petitioners are no more required for further investigation.