Jajaldeep Singh @ Jajal Maan vs State of Punjab

This order shall dispose of CRM-M-6259-2018, filed by petitioner-Jajaldeep Singh @ Jajal Maan and CRM-M-7730-2018, filed by petitioner-Ravi

Sharma, under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.193 dated

10.09.2017, registered at Police Station Sadar Khanna, District Ludhiana, under Sections 379-B, 323, 427, 148, 149 and 506 of IPC and Section 307 of

IPC added later on.

Notice of motion was issued in both these petitions. Learned State counsel put in appearance on behalf of the respondent-State and contested these

petitions.

I have heard learned counsel for the petitioners as well as learned State counsel and gone through the record.

At the time of arguments, learned State counsel submitted that there is no injury which has been declared dangerous to life.

Learned counsel for the petitioners submitted that compromise has taken place between the parties.

In pursuance of the interim orders dated 14.02.2018 passed in CRM-M-6259-2018 and dated 22.02.2018 passed in CRM-M-7730-2018 by this Court,

the petitioners have already joined the investigation. They are not required for custodial interrogation. Therefore, no useful purpose will be served by

sending the petitioners to custody.

Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any

opinion on the merits of the case, I find merit in both these petitions and the same are allowed. The orders dated 14.02.2018 passed in CRM-M-6259-

2018 and dated 22.02.2018 passed in CRM-M-7730-2018, granting interim bail to the petitioners, are made absolute. However, the petitioners shall join

the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.