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Judgment
21 paragraphs · 220 wordsThe petitioner is seeking anticipatory bail in FIR No. 109, dated
16.05.2017, under Sections 323, 324, 34 IPC (Section 326 IPC added later
on), registered at Police Station Tanda, Distirct Hoshiarpur.
Learned counsel for the petitioner contends that the injury
attributed to the petitioner is on the little finger of left hand. He further
contends that co-accused, namely, Gurdeep Singh, who had caused injury
on the the back of the complainant with a Dang, has been granted interim
bail by a Coordinate Bench of this Court in CRM-M No. 21280 of 2017,
dated 07.06.2017. Learned counsel further contends that in pursuance to the
order dated 13.06.2017 passed by this Court, the petitioner has joined
investigation and undertakes to make himself available in the investigation,
as and when required to do so.
Learned State counsel states that the petitioner has indeed
joined the investigation.
In view of the fact that the injury attributed to the petitioner is
on the non-vital part of the body and the co-accused, namely, Gurdeep singh
has been granted interim bail by a Coordinate Bench of this Court, the order
dated 13.06.2017 passed by this Court is hereby made absolute. However,
the petitioner shall abide by the conditions as envisaged under Section 438
(2) Cr.P.C .
The petition stands disposed of accordingly.