Manpreet Singh vs State of Punjab

Jaswant Singh, J.—Crl.M. No. 64025 of 2010 Application is for placing on record additional affidavit of the Petitioner thereby apprising the court about his new address.

Application is allowed. It is ordered that in the memo of parties, Petitioner be recorded as resident of Quarter No. 4, Near Ajaib Petrol Pump, Sirhind, District Fatehgarh Sahib and his permanent address be recorded as Village Baran, Tehsil and District Patiala.

Registry to make necessary correction in the memo of parties.

Crl.M. No. 25551-M of 2010

Prayer u/s 438 Cr.P.C is for grant of anticipatory/pre arrest bail in case FIR No. 269 dated 19.7.2010 under Sections 452/323/427/506/34 IPC, P.S Tripuri Township, Patiala.

Allegation against Petitioner-Manpreet Singh is that he had gone to the shop of complainant-Baldev Lal and inflicted injuries on him Crl.M. No. 25551-M of 2010(O&M) #2# with a stick (soti). All the injuries are opined to be simple in nature. The motive attributed is that complainant Baldev Lal had acted as a mediator in an agreement to sell of the plot owned by Surjit Singh-father of the Petitioner and one Raj Kumar, which has subsequently caused a civil dispute.

Learned Counsel submits that only offence, which is non-bailable is u/s 452 IPC and that is debatable.

Learned state counsel, on instructions from ASI Jarnail Singh, states that the Petitioner has joined investigation and his custodial interrogation is no longer required.

In view of the above, interim protection/bail granted vide order dated 1.9.2010 is made absolute.

Petition stands disposed of.