SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State of Punjab, on instructions from HC Sukhbir Singh, has submitted that the petitioner has already joined the investigation and she is not required for further custodial interrogation.

(2.) In view thereof, the order dtd. 21/1/2019 is made absolute.

(3.) Accordingly, the present petition is allowed.