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Judgment
5 paragraphs · 179 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 11 dated 09.01.2011, under Sections 323, 325, 506, 34 of the Indian Penal Code, registered at Police Station Sector 11, Chandigarh.
Learned Counsel for the Petitioner states that Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 31.01.2011 and he has joined the investigation.
Learned Counsel for the Respondent has stated that Petitioner has joined the investigation but is not telling what vehicle was used in the crime.
Learned Counsel for the Petitioner while relying on the judgment of the Hon�ble Apex Court in the matter of Siddharam Satlingappa Mhetre v. State of Maharashtra and Ors. reported in 2011 (1) R.C.R. (Cri) 126 has vehemently argued that irrational and indiscriminate arrest must be avoided.
Considering totality of the facts and circumstances of the case, present Petition is allowed. Order dated 31.01.2011 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and when he is required.