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Judgment
12 paragraphs · 197 wordsArvind Singh Sangwan, J
In view of the resolution of the Bar, the Lawyers have decided to abstain from work.
The petitioner prays for grant of anticipatory bail in FIR No.78 dated 02.08.2020 registered under Sections 324, 323, 148, 149 IPC (Sections 325, 326,
307 IPC added subsequently), at Police Station Purana Shalla, District Gurdaspur.
The operative part of the order dated 11.09.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
“....Learned counsel for the petitioner contends that it is a case of aggression and cross-aggression. He further submits that the complainant was in
fact main aggressor. He has criminal antecedents of being a gangster. The injuries, if any, attributed to the petitioner were caused in self-defence.
Notice of motion....â€
The Investigating Officer submits that, in pursuance to the order dated 11.09.2020, the petitioner has joined the investigation and he is no more
required for further investigation. It is also submitted that challan stands presented on 21.11.2020.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 11.09.2020 is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.