Bahadur Singh. vs State Of Punjab.

Hari Pal Verma, J

The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.166 dated 01.08.2020 under Sections

452, 323, 148, 149 and 506 IPC (Section 326 IPC added later on) registered at Police Station Dasuya, District Hoshiarpur.

Learned State counsel, on instructions from ASI Sarvjit Singh, submits that pursuant to the order dated December 14, 2020 passed by this Court, the

petitioner has joined the investigation and his custodial interrogation is not required in the case.

Learned counsel for the petitioner submits that the offence under Section 325 IPC was added in the case later on. However, the said offence is not

mentioned in the head note of the petition.

Learned State counsel has no objection in case the offence under Section 325 IPC is added in the head note of the petition.

Accordingly, on the oral request of learned counsel for the petitioner, the offence under Section 325 IPC is ordered to be added in the head note of the

petition. Registry is directed to make necessary correction in the head note of the petition.

I have heard learned counsel for the parties.

Since the petitioner has joined the investigation and his custodial interrogation is no more required, the present petition is allowed and the interim bail

granted to the petitioner vide order dated December 14, 2020 is made absolute.

However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as

laid down under Section 438(2) Cr.P.C.