Gurjodh Singh alias Baba vs State of Punjab

Kanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 49 dated 24.3.2009, registered at Police Station Majitha, District Amritsar Rural, Punjab, under Sections 307, 324, 323, 148 and 149 IPC. A Co-ordinate Bench of this Court, on 8.11.2011, has passed the following order:

Counsel for the petitioner contends that only simple injuries are attributed to have been caused by the petitioner to the complainant, who was not even medico-legally examined. It is also contended that the petitioner was found innocent by the police, but has now been summoned as Criminal Misc. No. M-33436 of 2011 2 additional accused on prosecution application moved u/s 319 Cr.P.C.

Notice of motion for 03.01.2012.

Meanwhile, if the petitioner appears in the trial Court on or before 22.11.2011-the date said to be fixed there, he shall be released on interim bail. List along with Crl. Misc. No. M-33143 of 2011."

Learned counsel for the petitioner submits at bar that in terms of the order dated 8.11.2011. the petitioner has appeared before the trial Court and has been released on interim bail. In view of the statement made by learned counsel at bar and for the reasons stated in the order dated 8.11.2011, passed by a Coordinate Bench of this Court, interim bail, so granted to the petitioner, is made absolute, subject to filing of fresh bail bonds on the conditions to be specified by the trial Court. The trial Court shall be empowered to cancel bail of the petitioner in case of breach of any of the terms and conditions of the bail bonds.

Criminal Misc. No.M-33143 of 2011 has been accepted separately by order of even date and order passed therein be also read as part of this order. With the observations made above, the present petition is disposed of.