JOGINDER KAUR AND ANR. Vs. STATE OF PUNJAB
LAWS(P&H)-2011-3-855
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 18,2011

Joginder Kaur And Anr. Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Ajay Tewari, J. - (1.) THE Petitioners seek grant of anticipatory bail in case FIR No. 128, dated 11.12.2010, registered under Sections 420, 34 of the IPC, at Police Station Kalanaur, District Gurdaspur.
(2.) COUNSEL for the Respondent, on instructions from SI Pargat Singh, states that the Petitioners have joined the investigation and are no more required for further investigation. Consequently, the interim order dated 17.1.2011 is made absolute. Petition stands disposed of.;


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