- (1.) Petitioner Surya Prakash Anand, apprehending his arrest in a non-bailable offence in case FIR No. 30 dated 26.3.2006 under Sections 420, 467, 468, 471 IPC, registered at Police Station Khemkaran, District Amritsar, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail.
(2.) I have heard counsel for the respondent-State and gone through the contents of the FIR. This order be read in continuation of the interim order dated August 02, 2006, passed by this Court.
(3.) Learned State counsel, after having instructions from Paramjit Singh ASI, states that the petitioner has joined the investigation and he is no more required, as all the relevant documents are already in possession of the investigating agency.;