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Ashok Kumar Narang vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 27 January 2011 · Citation: (2011) 01 P&H CK 0316

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 306, 438
CASE NUMBER
Criminal Miscellaneous No. M-27797 of 2010 (O and M)
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Judgment

4 paragraphs · 124 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 157, dated 04.09.2010, u/s 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.

3.

Learned Deputy Advocate General, Punjab, on instructions from ASI Rajdeep Singh, who is present in Court, states that the Petitioner has joined investigation.

4.

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 u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and when he is required.