AI Structured Summary
Not yet generated for this judgment
Judgment
Arvind Singh Sangwan, J
The petitioners pray for grant of anticipatory bail in FIR No. 176 dated 01.08.2020, registered under Sections 326-B/34 of the IPC at Police Station
Sadar Sri Muktsar Sahib, District Sri Muktsar Sahib.
The operative part of the order dated 31.08.2020, vide which the petitioners have been granted interim bail, is reproduced below:
“FIR was lodged on the complaint of one Baldev Singh with the allegations that on 25.7.2020 at about 8.30 pm, he went outside of his house for
taking his pet. The electric bulb was glowing on the gate at that time. 4 persons in one Alto car came there from the side of Gurudwara. There were 4
persons in the car. 2 of them who were sitting on the backside of car threw acid like substance upon him which fell on his arm and chest. His body
started burning. He raised hue and cry. Then occupants of car fled away. Learned counsel for petitioner has argued that complainant did not
immediately go to hospital. He went to hospital after a delay of 1 day. As per MLR, injury is simple in nature. Petitioner and other accused have been
named after a delay of 7 days. He states that petitioner and other accused have been falsely implicated due to grudge as complainant lost elections of
Sarpanch.
Notice of motion.
Mr. H.S. Sullar, DAG Punjab accepts notice on behalf of State. Adjourned to 26.11.2020.â€
Learned counsel for the petitioners submits that the petitioners, in pursuance to the order dated 31.08.2020, have already appeared before the
SHO/Investigating Officer and have joined the investigation.
Learned counsel for the State, on instructions from ASI Daulat Ram, has not disputed the factual position and submits that the petitioners have joined
the investigation and are no more required for any further investigation.
In view of the above, the petition is allowed and the interim bail granted to the petitioners, vide order dated 31.08.2020, is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.