HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition under section 438 of the Code of Criminal Procedure, the petitioner has sought anticipatory bail in FIR No.82 dated 19.10.2016, registered under Sections 379, 447, 511, 457 and 380 read with Section 34 of Indian Penal Code (in short 'IPC') at Police Station Jodhan, District Ludhiana (Rural).

(2.) On 30.11.2016, this Court had passed the following order:-

(3.) It is contended that in pursuance of the order dated 30.11.2016, the petitioner has joined the investigation The learned State counsel, submits that the petitioner has joined the investigation and he is not required for custodial interrogation, however the recovery of alleged stolen articles is yet to be effected.