Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 3 dated 30.4.2010 under Sections 307/148/149 IPC and Sections 25/27/54/59 of the Arms Act, Police Station Khilchian, District Amritsar Rural.
(2.) THIS Court vide order dated 22.12.2010 has directed to release the Petitioner on interim 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, learned Additional Advocate General, Punjab, on instructions of ASI Gurnam Singh, who is present personally in Court, states that Petitioner has not fired any shot and has joined the investigation and his custodial interrogation is not required in view of the fact that weapon has already been deposited in the police station.;