VIKRAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for correction of order dtd. 8/4/2022 passed by this Court.

(2.) Learned counsel for the petitioner submits that in compliance of the order dtd. 8/4/2022, the petitioner has joined the investigation.

(3.) This fact has not been disputed by the learned State counsel. However, learned State counsel has opposed the bail. He further submits that in case this Court is inclined to give the bail to the petitioner then it should be subject to the strict and stringent conditions.