Daya Chaudhary, J.@mdashLearned State counsel, on instructions from ASI Wazir Singh, submits that the petitioner has since joined investigation
in view of Order passed on 18.09.2012 and is not required for further investigation at this stage. In view of the submission made by learned State
counsel, the order passed by this Court on 18.09.2012 is made absolute.
2. The petition is disposed of accordingly.