PARMINDER SINGH SEKHON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks grant of anticipatory bail. Counsel for the petitioner states that the petitioner has joined investigation and is ready to provide his signatures and handwriting to the police, if so demanded. Counsel for the State of Punjab, on instructions from SI Surjeet Singh, Police Station Division No.5, Ludhiana, submits that Balwant Kaur, the main beneficiary of the Will, has been found innocent. Counsel for the complainant, however, vehemently contends that the petitioner be not granted the benefit of anticipatory bail. I have heard learned counsel for the parties and perused the record.

(2.) AS the beneficiary of the Will has been found innocent and as the petitioner has agreed to provide his signatures and handwriting to the police, the order of this Court dated 12.12.2005 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. The present petition stands disposed of accordingly.