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Judgment
5 paragraphs · 202 wordsGirish Kathpalia, J
The accused/applicant seeks anticipatory bail in case FIR No. 491/2025 of PS S.P. Badli for offences under Section 110/115(2)/126(2)/3(5) of BNS. I have heard learned counsel for the accused/applicant and learned APP for State.
On behalf of accused/applicant, it is argued that for the same incident, FIR No.491/2025 was registered after registration of Kalandra under Section 126/170 BNSS, therefore, the genuineness of the FIR is suspect. It is further submitted by learned counsel for accused/applicant that on account of his examinations, the accused/applicant could not join investigation. Learned counsel for accused/applicant submits that co-accused persons have already been granted bail.
Learned APP for State accompanied with Investigating Officer/SI Amit Sehrawat accepts notice and submits that State has no serious objection to grant of anticipatory bail provided the accused/applicant joins investigation and helps in recovery of kada (metal bangle).
In view of no objection from State, the application is allowed and it is directed that in the event of his arrest, the accused/applicant be released on bail subject to his furnishing personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of Investigating Officer/SHO. Pending application stands disposed of.