Pargat Singh vs State of Punjab

Kanwaljit Singh Ahluwalia, J.—This Court, on January 25, 2012, had passed the following order:

Present petition has been filed u/s 438 Cr.P.C. praying for grant of pre-arrest bail to the petitioner in a case arising out of FIR No.197 dated 14.09.2010 registered at Police Station Jandiala, District Amritsar under Sections 379, 427, 447 and 511 IPC.

Counsel for the petitioner relies upon order (Annexure P-3) whereby bail was granted to father of the petitioner. Learned counsel submits that the FIR was lodged as there was a dispute pending between the father and uncle of the petitioner.

Issue notice of motion to Advocate General, Punjab for 6th February, 2012.

Meanwhile, in the event of arrest, the petitioner shall be released on interim bail to the satisfaction of arresting/investigating officer. The petitioner shall, however, join the investigation as and when called for and shall also abide by the conditions specified u/s 438(2) Cr.P.C.

Counsel for the State, on instructions from Satinderpal Singh ASI, Police Station Jandiala, District Amritsar, states that the petitioner has joined the investigation and is no longer required for custodial interrogation by the investigating agency.

For the reasons stated in order dated January 25, 2012 and in view of the statement made by Counsel for the State, the present petition is accepted. The order dated January 25, 2012, granting interim pre-arrest bail to the petitioner, is hereby affirmed and it is ordered that in the event of arrest, the petitioner shall be released on bail to the satisfaction of the arresting/investigating officer. However, he shall continue to appear before the investigating agency as and when called-for till filing of a report u/s 173 Cr.P.C. He shall also abide by the conditions specified u/s 438(2) Cr.P.C. On submission of the report u/s 173 Cr.P.C., the petitioner shall be permitted to furnish regular bail bonds to the satisfaction of the trial Court.