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
10 paragraphs · 151 wordsSabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 84 dated
8.9.2010, under Sections 452/323/148/149 of the Indian Penal Code at Police Station Mallanwala District Ferozepur.
While issuing notice of motion, the following order was passed by this Court on 11.10.2010:
Notice of motion for 26.11.2010.
In the meantime, in the event of arrest, the Petitioners be admitted to interim bail subject to the satisfaction of the Arresting Officer. They shall
abide by the conditions envisaged u/s 438(2) of the Code of Criminal Procedure.
Learned State counsel, on instructions from HC Lal Singh, has submitted that the Petitioners have joined investigation in terms of the order
reproduced above.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed and the order granting interim bail dated
11.10.2010 is made absolute.