Gurjit Singh vs State Of Punjab

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No. 121 dated 04.10.2020, under Sections 323, 324, 148 and 149 of the Indian Penal Code, 1860

(‘IPC’ - for short) (Section 326 IPC added later on), registered at Police Station Harike, District Tarn Taran.

Learned counsel for the petitioner contends that the allegations against the petitioner are that he had caused injury on the left knee of the complainant

with reverse side of ‘datar’. This injury was found to be simple in nature Issue notice to the respondent.

At the asking of the Court, Mr. Dhruv Dayal, Senior DAG, Punjab, accepts notice on behalf of the respondent. He contends that in view of the gravity

of the offence alleged to have been committed by the petitioner, he is not entitled to the concession of anticipatory bail.

Without expressing any opinion on the merits of the case and in view of the submissions of learned counsel for the petitioner, especially when only a

simple injury is attributed to the petitioner, I deem it a fit case to grant the concession of anticipatory bail to the petitioner.

Therefore, the petitioner is directed to appear before the investigating officer within a period of 15 days from the date of receipt of certified copy of

this order and on his doing so, he shall be released on bail to the satisfaction of the arresting/investigating officer till submission of report under Section

173 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' - for short). The petitioner shall continue to join investigation and shall furnish an undertaking

that he shall abide by the conditions as envisaged under Section 438 (2) Cr.P.C. Thereafter, he will be permitted to furnish regular bail bonds to the

satisfaction of the trial Court.

The petition stands disposed of in the aforementioned terms.