RAJPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, three petitions bearing CRM-M-37606- 2019, CRM-M-38181-2019 and CRM-M-39036-2019 shall stand disposed of.

(2.) On 06.09.2019, after noticing the contention of learned counsel for the petitioner, following order was passed by this Court in CRM-M- 37606-2019:-

(3.) In the meantime, in the event of arrest, the petitioner shall be released on interim bail subject to furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438(2) Cr.P.C." On 09.09.2019, following order was passed by this Court in CRM-M-38181-2019:-