AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 247 wordsArvind Singh Sangwan, J
The petitioner prays for grant of anticipatory bail in FIR No.107 dated 29.05.2020, registered under Sections 302, 325, 323, 452, 342, 506, 148, 149 IPC
(Section 302 IPC stands deleted vide DDR No.032 dated 03.08.2020 and Section 304 IPC has been added) at Police Station Dharmkot, District
Moga.
The operative part of the order dated 28.08.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
“....Learned counsel for the petitioner inter alia submits that the petitioner has been implicated on account of a supplementary statement
dated 17.06.2020 which is an afterthought. The petitioner was very well known to the complainant as well as his brother because he resides very
close to their house as is evident from certificate Annexure P-8 and, thus, it is evident that the petitioner has been implicated only on
account of village rivalry.
Notice of motion for 26.11.2020....â€
Counsel for the petitioner has submitted that, in pursuance to the order dated 28.08.2020, the petitioner has appeared before the Investigating Officer
and has joined the investigation.
Counsel for the State, on instructions from the Investigating Officer and assisted by counsel for the complainant, has not disputed the aforesaid fact
and submits that the petitioner is no more required for further investigation.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 28.08.2020 is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.