Kunal vs State Of Punjab

Anupinder Singh Grewal, J

The petitioner is seeking anticipatory bail in FIR No. 03 dated 07.01.2021, under Sections 307, 323, 324, 148 and 149 of the Indian Penal Code, 1860 ('IPC' - for short) (Sections 326 and 325 IPC added subsequently), besides Section 25 and 27 of the Arms Act, 1959, registered at Police Station City Batala, District Gurdaspur.

Learned counsel for the petitioner contends that the petitioner was unarmed and has been attributed fist and kick blows to the injured. He also contends that the injuries for which offence punishable under Sections 326 and 307 IPC has been invoked are not attributed to the petitioner. He further contends that the petitioner is 19 years of age and does not have criminal antecedents.

Learned counsel for the complainant contends that in view of the serious allegations against the petitioner, he is not entitled to the concession of anticipatory bail.

This Court, by order dated 10.03.2021 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 and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 10.03.2021 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.