HARBANS SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2011-3-471
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 31,2011

HARBANS SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in FIR No. 202 dated 24.5.2009 under Sections 420, 465, 467, 468, 471, 120 -B of the Indian Penal Code, registered at Police Station Division No. 6, District Jalandhar.
(2.) THIS Court vide order dated 4.3.2011 has directed to release the Petitioner on bail. Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when he is asked to do so by the Investigating Officer.
(3.) MR . K.D. Sachdeva, Addl. A.G. Punjab, on instructions from ASI Darshan Kumar, who is present personally in Court, has stated that Petitioner is co -operating in the investigation.;


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