DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl.Misc.No.47813 of 2009 is allowed as prayed for. Pursuant to the order of this Court dated 18.9.2009 the petitioners have joined the investigation. This was the only ground on which pre-arrest bail was declined to the petitioners by the Sessions Court.

(2.) Learned counsel for the State on instructions from SI Jaswinder Singh has not controverted the fact that the petitioners have since joined the investigation to the satisfaction of the Investigating Officer.

(3.) Having regard to the allegations which emanate from an agreement to sell and also the fact that the petitioners have joined the investigation, the present petition is allowed and the interim directions dated 18.9.2009 are hereby made absolute till the filing of the challan subject to the condition that the petitioners continue to comply with the provisions of Section 438(2) Cr.P.C.