RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.35 dated 1.4.2006 registered under Sections 324/323 of the Indian Penal Code and DDR No.15 dated 1.4.2006 registered under Sections 452,323,325 of the Indian Penal Code at Police Station Sadar Bathinda. Vide order of this Court dated 1.5.2006, it was ordered that in the event of arrest of the petitioner, he shall be released on bail, subject to the conditions enumerated therein. 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 Harnek Singh, Police Station Sadar Bathinda, 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 1.5.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.