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Judgment
21 paragraphs · 290 wordsAvneesh Jhingan, J
The matter has been taken up for hearing through video conferencing due to COVID-19 situation.
This is a petition seeking anticipatory bail in FIR No. 351 dated 20.7.2020 under Sections 452, 323, 325, 148, 149 IPC registered at Police Station City
Barnala, District Barnala.
On 14.8.2020, the following order was passed.
''Ld. Counsel for the petitioner submits, inter alia, that the petitioner was not named in the FIR and his name has transpired from the disclosure
statement of the co-accused.
Notice of motion.
Mr. S.S. Deol, DAG, Punjab, to accept notice on behalf of the State. A copy of the Paperbook be supplied to him.
To come up on 01.12.2020.
Meanwhile, in the event of arrest of the petitioner by the Arresting Officer, he shall be released on interim bail subject to the following conditions:-
1 That he shall make himself available for interrogation by a Police Officer as and when required;
2 That he shall not directly or indirectly make any inducement,threat or promise to any person acquainted with the facts of the case so as to dissuade
him from disclosing such facts to the Court or to any Police Officer and;
3 That he shall not leave India without prior permission of the Court.''
Learned State counsel on instruction from HC Paramvir submits that the petitioner has joined investigation and no custodial interrogation is required.
However, she submits that the allegations against the petitioner are serious.
Considering that the petitioner has joined investigation and no custodial interrogation is required, the interim bail granted to the petitioner is made
absolute.
However, it is clarified that anything observed herein shall not be construed as an opinion on the merits of the case.
The petition stands disposed of.