SUBEGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.32 dated 10.4.2006 registered under Sections 380,448,506,34 of the Indian Penal Code and Sections 25/27/54/59 of the Arms Act at Police Station Islamabad, Distt. Amritsar. Vide order of this Court dated 27.4.2006, it was ordered that in the event of arrest of the petitioner, he shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioner contends that the petitioner has joined investigation, therefore, his custodial interrogation is not required. COUNSEL for the State of Punjab, on instructions from ASI Bhagwan Singh, Police Station Islamabad, Distt. Amritsar, does not deny the aforementioned fact and states that custodial interrogation of the petitioner is not required. In view of what has been stated above, the order of this Court dated 27.4.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.