JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner has joined investigation and learned State counsel, on instructions from ASI Kuldeep Singh also affirms this fact.

(2.) Accordingly, interim order dated 26.03.2018 passed by this Court in favour of the petitioner is made absolute.

(3.) Disposed of.