KHEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case FIR No.73 dated 28.09.2017, under Sections 420, 370 and 120-B of the Indian Penal Code, registered at Police Station Dilwan, District Kapurthala.

(2.) This Court, while issuing notice of motion on 26.12.2018, passed the following order:-

(3.) Today, learned State Counsel, on instructions from ASI Kewal Singh, has pointed out that in terms of aforesaid order, the petitioner has refunded an amount of Rs. 65,000/- to the complainant. Also submitted that petitioner has joined the investigation and his custodial interrogation is not required.