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
18 paragraphs · 263 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioners are seeking anticipatory bail in FIR No. 363 dated 26.08.2020, under Sections 458, 325, 323, 34 of the Indian Penal Code, 1860
(‘IPC’ - for short), registered at Police Station Sadar Mansa, District Mansa.
The petition qua petitioner No. 1 was dismissed on 10.11.2020. Learned counsel for petitioner No.2 contends that petitioner No. 2 is stated to have
been armed with a stick and has given a blow on the leg of the injured.
This Court, by the order dated 10.11.2020, had directed petitioner No.2, namely, Lachhman Singh, 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 SI Manpreet Singh, states that petitioner No.2 has joined investigation and is not required for custodial
interrogation.
Mr. Manjeet Uppal, Advocate, has put in appearance on behalf of the complainant and contends that the petitioner is not entitled to the concession of
anticipatory bail.
In view of the submissions of learned counsel for petitioner No.2 and petitioner No.2 having joined investigation and not required for custodial
interrogation, the Covid-19 Pandemic, the order dated 10.11.2020 granting interim bail to petitioner No.2 is made absolute.
However, petitioner No.2, namely, Lachhman Singh, 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.