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
16 paragraphs · 271 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 0123 dated 03.10.2020, under Sections 307, 323, 324, 506, 148 and 149 of the Indian Penal Code,
1860 and Section 25, 54 of the Arms Act, 1959 added later on, registered at Police Station Division No. 4, District Ludhiana.
Learned counsel for the petitioner contends that the allegations are that co-accused, namely, Anand @ Bablu Shankar is alleged to have caused an
injury on the stomach of injured Ashwani Kumar with a blade. The injured has fully recovered from the injury. The matter has been compromised. He
also contends that the petitioner has not been attributed any specific injury. He further contends that co-accused, namely, Anand @ Bablu Shankar
has been granted AD INTERIM anticipatory bail by this Court by order dated 18.01.2021 passed in CRM-M No. 35157 of 2020.
This Court, by the order dated 03.12.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the
event of his/their arrest, he/they was/were 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 Janak Raj, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 03.12.2020 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.