AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 269 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.175 dated 13.10.2020, under Sections 364, 379-B, 307, 506, 427, 148, 149 IPC and Sections 25 and
27 of the Arms Act, registered at Police Station City South, District Moga.
Learned counsel for the petitioner contends that the petitioner has not been named in the FIR wherein 04 co-accused have been named and they have
been arrested. The petitioner has been arraigned as an accused on the statement of the co-accused, who has alleged that the petitioner had caused
rod blow on the arm of the complainant. The petitioner is 21 years of age and is not involved in any other criminal case.
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 has filed the status report by way of affidavit of Deputy Superintendent of Police, City, Moga, District Moga wherein it is
stated that the petitioner has joined investigation and the iron rod allegedly used by him has been recovered.
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.