YUDHVIR SINGH BERRY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHRI Mohinder Singh has informed this Court that the petitioner has joined the investigation in compliance with the order of this Court dated 27.12.1997. He further states that the petitioner is no more required for the purpose of investigation.

(2.) IN this view of the matter, the interim anticipatory bail granted vide order dated 27.12.1997 is made absolute and the petitioner is directed not to leave the country without the permission of the Court and not to temper with the evidence of the prosecution and he shall join investigation as and when required by the Investigating Officer. Order accordingly.