CHANDER VERMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition under Sec. 438 of the Code of Criminal Procedure, the petitioner has sought anticipatory bail in FIR No. 01 dtd. 2/1/2019, under Sec. 61 of the Punjab Excise Act, 1914 and Sec. 420 of IPC, registered at Police Station Division No.5, District Police Commissionerate Jalandhar.

(2.) On 22/2/2019, this Court had passed the following order :-

(3.) Learned counsel for the petitioner contends that in pursuance of the order dtd. 22/2/2019, the petitioner has joined the investigation.