ASHOK KUMAR NARANG Vs. STATE OF PUNJAB
LAWS(P&H)-2011-1-329
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 27,2011

Ashok Kumar Narang Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 157, dated 04.09.2010, under Section 306 IPC, registered at Police Station Jalalabad Sadar, District Ferozepur.
(2.) LEARNED Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 30.09.2010 and he has joined investigation. Learned Deputy Advocate General, Punjab, on instructions from ASI Rajdeep Singh, who is present in Court, states that the Petitioner has joined investigation.
(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. Order dated 30.09.2010 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner -accused shall participate in the investigation as and when he is required.;


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