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Judgment
14 paragraphs · 352 wordsMahabir Singh Sindhu, J
Application is for placing on record the copies of MLRs of complainant-Gurpreet Singh; injured-Gurmeet Singh; petitioner No.2-Karanjeet and injured-Nirmal Singh as Annexure P-3 (colly.) with the further prayer seeking exemption from filing certified/true typed copies of the same.
For the reasons stated in the application, the same is allowed subject to all just exceptions. Accompanied documents are taken on record as Annexure P-3 (colly.).
Registry to tag the same at the appropriate place.
MAIN CASE
Present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.17 dated 31.01.2019, under Sections 326, 324, 323, 148, 149, 34 of the Indian Penal Code, 1860, registered at Police Station Sadar Fazilka, District Fazilka.
This Court, on the previous date of hearing i.e. 05.03.2019, passed the following order:-
"It is contended by learned counsel for the petitioners that a version and cross version case is pending between the parties and moreover there is delay of ten days in lodging the FIR. He seeks some time to place on record the documents regarding the cross version case.
Adjourned to 01.05.2019.
In the meanwhile, the petitioners are directed to join investigation before the Investigating Officer. In the event of their arrest, the Arresting Officer would admit them to interim bail till the next date of hearing on their furnishing adequate bail and surety bonds to his satisfaction. The petitioners are also directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C. "
Learned State Counsel, on instructions from ASI Surinder Kumar, has apprised the Court that in pursuance of the above order, petitioners have joined the investigation and their custodial interrogation is no longer required.
In view of above, interim order dated 05.03.2019 is made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C. and the present petition stands disposed off.
It is made clear that the petitioners shall fully co-operate with the Investigating Officer as and when called for further investigation.
The observations may not be considered as an expression of opinion on the merits of the case.