CHANAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek grant of anticipatory bail. Vide order of this Court dated 10.3.2006, it was ordered that in the event of their arrest, the petitioners would be released on interim bail, subject to the conditions, enumerated therein. Counsel for the petitioners states that the petitioners have joined investigation and, therefore, the aforementioned order be made absolute.

(2.) Counsel for the respondent, on instructions from HC Darbara Singh, Police Station Balachaur, District Nawanshahar, does not deny the aforementioned fact and states that the custodial interrogation of the petitioners is not required.

(3.) In view of what has been stated above, the order of this Court dated 10.3.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. The present petition stands disposed of accordingly.