Jaipal Singh And Others vs State Of Punjab

Arvind Singh Sangwan, J

The petitioners pray for grant of anticipatory bail in FIR No. 416 dated 16.12.2020, registered under Sections 452/325/323/148/149 of the IPC at

Police Station Sadar Fazilka, District Fazilka.

Learned counsel for the petitioners submits that grievous injury is attributed to petitioner No. 2 Jajji @ Mohinder Singh. In view thereof, he seeks

permission to withdraw this petition qua petitioner No. 2 and prays that he may be granted liberty to surrender before the trial Court and a direction

may be issued to trial Court to decide his regular bail application expeditiously.

Learned counsel for the petitioners further submits that only lalkara is attributed to petitioner No. 1 and petitioner Nos. 3 and 4 are attributed simple

injuries.

Learned counsel relies upon order dated 06.01.2021 passed in CRM-M-81-2020 to submit that there is a delay of 16 days in registration of the FIR

and petitioner Nos. 1, 3 and 4 are ready to compensate the victim by paying an amount of Rs. 10,000/- (in total).

Learned counsel further submits that even petitioner No. 4 has suffered some injuries in the said incident.

Notice of motion.

Mr. Joginder Pal Ratra, DAG, Punjab, who is also appearing through video conferencing, accepts notice on behalf of the respondent-State and does

not dispute the factual position.

In view of the above, without making any comment on the merits of the case, the present petition stands dismissed qua petitioner No. 2, however, it is

allowed qua petitioner Nos. 1, 3 and 4 and they are granted concession of anticipatory bail, subject to the conditions envisaged under Section 438(2)

Cr.P.C.

However, it will be open for the Investigating Officer to call upon petitioner Nos. 1, 3 and 4 to join investigation, if so required, by issuing them a

written notice in this regard.

Petitioner Nos. 1, 3 and 4 will hand over Rs. 10,000/- (in total) to the Investigating Officer within a period of one month from today and the same will

further be handed over to victim.

Petitioner No. 2 is granted liberty to surrender before the trial Court within a period of seven days from today and in case he moves an application

seeking regular bail, the trial Court shall decide the same within a period of three days thereafter.