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Judgment
24 paragraphs · 209 wordsThe petitioner is seeking anticipatory bail in FIR No.58
dated 16.05.2017 under Sections 452 / 324 / 148 / 149 IPC,
registered at Police Station Bullowal, District Hoshiarpur, Punjab.
Learned counsel for the petitioner contends that the
petitioner has been attributed simple injury on the biceps of the
complainant. He further contends that out of the same
occurrence, a DDR has also been lodged by brother of the
petitioner who had received nine injuries from the complainant
party.
This Court by the order dated 11.08.2017, 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 HC
Baljit Singh, states that in pursuance to the order passed by this
Court, 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 11.08.2017,
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.