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Judgment
9 paragraphs · 223 wordsHari Pal Verma, J
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
Prayer in this petition filed under Section 438 CrPC is for grant of anticipatory bail to the petitioner in case FIR No.213 dated 10.09.2019 under Sections 323, 325, 341, 452, 307, 379, 506, 148/149 IPC and Section 20 of the Indian Arms Act, 1959 registered at Police Station Tanda, District Hoshiarpur.
Learned counsel for the petitioner states that pursuant to order dated 26.08.2020 of this Court, the petitioner has joined the investigation.
Learned State counsel, on instructions from the IO, does not dispute the fact that the petitioner has joined the investigation and submits that the custodial interrogation of the petitioner is no more required.
On the other hand, learned counsel for the complainant submits that the accused have inflicted grievous injuries to the injured, though the same are not attributed to the petitioner specifically.
I have heard learned counsel for the parties.
Considering the fact that the petitioner has joined investigation and his custodial interrogation is no more required, the present petition is allowed and the interim order dated 26.08.2020 is made absolute.
However, the petitioner shall join the investigation as and when directed by the investigating agency and shall abide by the terms and conditions laid down under Section 438(2) Cr.P.C.