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
17 paragraphs · 283 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioners are seeking anticipatory bail in FIR No. 443 dated 19.10.2020, under Sections 148, 149, 323, 506 and 307 read with Section 34 of the
Indian Penal Code, 1860 (‘IPC’ - for short) (later on Sections 148 and 149 IPC were omitted and Sections 307 and 34 IPC were added),
registered at Police Station Indri, District Karnal.
Learned counsel for the petitioners contends that the petitioners had earlier been granted regular bail and later offence under Section 307 IPC was
added. He also contends that the injuries for which offence under Section 307 IPC has been invoked are attributed to co-accused Gul Mohammad,
who is alleged to have given a ‘gandasi’ blow on the head of the complainant. He also contends that the incident was the result of a sudden
altercation between the residents of the same village and the matter has been compromised with the intervention of the respectables.
This Court, by the order dated 25.01.2021, had directed the petitioners to appear before the Investigating Officer and join the investigation and in the
event of their arrest, they were 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 Balraj Singh, states that the petitioners have joined the investigation.
In view of the above and the petitioners having joined investigation, the order dated 25.01.2021 granting interim bail to the petitioners is made absolute.
However, the petitioners shall abide by the conditions stipulated under Section 438(2) Cr.P.C. They shall also join investigation as and when called
upon to do so.
The petition stands disposed of.