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Judgment
16 paragraphs · 257 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.96 dated 24.06.2020, under Sections 148, 149, 323, 325, 307, 506 IPC, registered at Police Station
Sadhaura, district Yamunanagar.
Learned counsel for the petitioner contends that the petitioner has not been named in the FIR and no injury has been attributed to him. The petitioner
has been arraigned as an accused on the statement of co-accused that the petitioner was also present at the place of occurrence. The injury for which
offence under Section 307 IPC has been invoked is attributed to co-accused, namely, Devender @ Goldi. Learned counsel also contends that the
petitioner is physically challenged with 70% disability in his lower legs. He has referred to a copy of the disability certificate at Annexure P-2.
This Court, by the order dated 27.11.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the
event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions
envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from SI Ram Kumar, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 27.11.2020 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon
to do so.
The petition stands disposed of.