Punjab-Haryana High Court
Sukhdev Singhand Others vs . State Of Punjab on 24 December, 2009
CRM -M No. 29556 of 2009
Sukhdev Singhand others vs. State of Punjab
Present: Mr. Inderjeet Kaushik, Advocate
for the petitioners.
Mr.Mehar Deep Singh, DAG, Punjab.
Mr.I.S.Brar, Advocate
for the complainant.
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It is stated that petitioner No.2 appeared before the investigating officer as mandated by this Court. Learned DAG, on instructions from ASI Kashmir Singh, states that he is no more required for custodial interrogation. In the circumstances the concession of anticipatory bail is granted to the said petitioner subject to the provisions of Section 438 (2) Cr.P.C and applying for regular bail as an when challan is filed.
(AJAY TEWARI) JUDGE December 24, 2009 sunita