Jarnail Singh vs State Of Punjab

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No.52 dated 07.06.2020, under Sections 323, 149, 506 and 120-B IPC (offence under Section 308

IPC added later on), registered at Police Station Ajitwal, District Moga.

Learned counsel for the petitioner contends that the allegations against the petitioner are that he had shown the way to the co-accused who had

caused injuries to the complainant. No injury is attributed to the petitioner. He also contends that the other FIR is also with regard to the dispute

between the same parties and is a case of version and cross-version.

Learned counsel for the complainant contends that the allegations against the petitioner are serious and, therefore, he is not entitled to the concession

of anticipatory bail.

A coordinate Bench of this Court, by the order dated 17.12.2020, had directed the petitioner to appear before the Investigating Officer and join the

investigation and in the event of his arrest, he was ordered 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 Sukhdev Singh, states that the petitioner has joined investigation.

In view of the above especially when no injury has been attributed to the petitioner and the petitioner having joined investigation, the order dated

17.12.2020 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon

to do so.

The petition stands disposed of.