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Judgment
15 paragraphs · 250 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 (Section 307 IPC
added subsequently), at Police Station Purana Shalla, District Gurdaspur.
The operative part of the order dated 08.09.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
“....Learned counsel for the petitioner adverts the contents of the FIR to submit that the allegations against him were of having been a part of the
unlawful assembly and was also having armed with a datra which he was allegedly carrying in his hand, and that apart from this, there is no allegation
to the effect that the petitioner had himself inflicted any kind of injury upon any of the victims.
Learned counsel for the petitioner further submits that the previous case under Section 326 of IPC in which the petitioner was involved has
since been compromised between the concerned parties.
Notice of motion....â€
The Investigating Officer submits that, in pursuance to the order dated 08.09.2020, 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 08.09.2020 is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.