Dilbaar Singh vs State Of Punjab

Anupinder Singh Grewal, J

The petitioner is seeking anticipatory bail in FIR No. 216 dated 21.12.2020, under Section 306 read with Section 34 of the Indian Penal Code, 1860

(‘IPC’ - for short) (Section 304-B IPC added later on), registered at Police Station Koom Kalan, District Ludhiana.

Learned counsel for the petitioner contends that it is alleged that the daughter of the complainant had been hanged with a ceiling fan by her in-laws.

He, however, contends that the petitioner, who is the father-in-law of the deceased, had met with an accident on 06.06.2020 i.e. six months prior to

the incident and is still bed ridden. He had suffered several fractures and is also suffering from other ailments, including UTI. He also contends that

the medical condition of the petitioner was also brought to the notice of the Additional Sessions Judge and it was not controverted by the State or the

complainant’s counsel. The son and the wife of the petitioner are in custody.

This Court, by the order dated 15.01.2021, 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 ASI Kamaljeet Singh, states that the petitioner has joined investigation.

Learned counsel for the complainant states that in view of the serious allegations against the petitioner, he is not entitled to the concession of

anticipatory bail.

In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 15.01.2021 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.