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Judgment
16 paragraphs · 252 wordsAnil Kshetarpal, J
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
The petitioner prays for the grant of pre-arrest bail in a criminal case arising from FIR No. 269, dated 27.07.2019, registered under Section 323, 324,
506, 148, 149 IPC (Section 307 IPC added later on), at Police Station Phillaur, District Jalandhar Rural.
On 15.06.2021, the following order was passed:-
“Inter alia contends that the matter has been amicably settled between the parties. Reference in this regard is made to compromise (P-2).
Notice of motion for 17.08.2021.
In the meanwhile, petitioner will join investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would
admit him to interim bail, till the next date of hearing, on his furnishing adequate bail and surety bonds to his satisfaction. The petitioner is
also directed to abide by all the conditions as envisaged under Section 438(2) of Code of Criminal Procedure, 1973.â€
The correctness of the facts noted in the order dated 15.06.2021, are not disputed by the learned State counsel. On instruction from SI Govinder
Singh, the learned State counsel submits that the petitioner has already joined the investigation, cooperated and is not required for further custodial
interrogation.
Keeping in view the aforesaid facts, the order dated 15.06.2021, is made absolute subject to the condition that the petitioner will continue to cooperate
with the investigation as and when required.
All the pending miscellaneous applications, if any, are also disposed of.