- (1.) The petitioner seeks grant of anticipatory bail in case FIR No.178, dated 7.8.2013, registered under Sections 326, 341, 323, 148, 149, 307 (added later-on) of the IPC and Sections 25/27/54 of the Arms Act, at Police Station Beas, District Amritsar Rural.
(2.) Counsel for the petitioner states that pursuant to the order dated 4.4.2016, the petitioner has joined the investigation and is not required for custodial investigation. Learned Addl. AG Punjab, on instructions from HC Gurjit Singh, has accepted the aforementioned facts. Consequently, the order dated 4.4.2016 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. The present petition stands disposed of accordingly.;