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Judgment
32 paragraphs · 288 wordsThe petitioner is seeking anticipatory bail in FIR
No.203 dated 18.11.2015 under Sections 307 / 452 / 323 / 324 / 427 /
506 / 148 / 149 IPC, registered at Police Station Daba, District
Ludhiana City.
Learned counsel for the petitioner contends that FIR
was lodged on the statement of one Sukhwinder Pal Singh to the
effect that Monu Anda r/o Guru Nanank Nagar along with 10-15
persons came on their motorcycle with Kirpan and other
weapons and entered into the complainant''s house and inflicted
injuries to his mother and uncle Rajpal and fled away.
Learned counsel further contends that petitioner was
not named in the FIR and no injury was attributed to him. In the
supplementary statement dated 25.10.2016 made by
complainant, Kaka s/o Geja is alleged to have given brick bats on
him along with Gabbar s/o Sher Singh. He further contends that
even in the supplementary statement, name of petitioner has not
been mentioned.
This Court, by the order dated 07.09.2017 had
directed the petitioner to join investigation and in the event of his
arrest, he was ordered to be released on ad-interim bail to the
satisfaction of Arresting/Investigating Officer, subject to the
conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from SI
Baljinder Singh, states that in pursuance to the order dated
07.09.2017, the petitioner has joined investigation and is not
required for custodial interrogation.
In view of the above and without expressing any
opinion on the merits of case, the order dated 07.09.2017,
granting ad-interim bail to the petitioner, is hereby made
absolute. However, the petitioner shall abide by the conditions
envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.