LAWS(P&H)-2022-12-21

GURWINDER SINGH Vs. STATE OF PUNJAB

Decided On December 06, 2022
GURWINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 101 dtd. 17/8/2022, registered under Ss. 379 and 447 of the IPC and Ss. 4(1), 21(1) of the Mines and Minerals (Regulation of Development) Act, 1957, at Police Station Ghanaur, District Patiala.

(2.) The operative part of the order dtd. 15/11/2022, vide which the petitioner has been granted interim bail, is reproduced below:

(3.) Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dtd. 15/11/2022, has already appeared before the SHO/Investigating Officer and has joined the investigation.