- (1.) This is a petition under Section 438 Cr.P.C. seeking prearrest bail in a case registered against the petitioner under Sections 420/120-B IPC at Police Station Bholath, District Kapurthala, vide FIR No.78 dated 22 nd September, 2011.
(2.) Learned State counsel (on instructions from ASI Harmail Singh, who is present in court) submits at the outset that petitioner has been found to be innocent. According to him, prayer made in this petition has, thus, been rendered infructuous. In view of statement made by learned State counsel, this petition is dismissed as having been rendered infructuous.;