Rajwinder Singh Alias Deep vs State Of Punjab

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No. 217 dated 05.12.2018, under Section 379-B of the Indian Penal Code, 1860, registered at Police

Station Adampur, District Jalandhar.

Learned counsel for the petitioner contends that it is alleged that the petitioner and other accused had snatched wallet from the complainant containing

ATM card, an amount of Rs. 2600/-, driving licence, registration certificate, PAN card etc. He, however, contends that the FIR is lodged on account

of misunderstanding between the parties. He also contends that as the matter had been compromised, he had gone abroad and, consequently, his bail

was cancelled and he was declared ‘proclaimed offender’. The petitioner is 22 years of age. He further contends that the petition bearing No.

CRM-M No. 38807 of 2019 preferred by co-accused, namely, Jaswinder Singh and Baljit Singh for quashing of the FIR on the basis of compromise

has been allowed by a Coordinate Bench of this Court by order dated 09.10.2020.

This Court, by the order dated 15.01.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the

event of his arrest, he was to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions

envisaged under Section 438(2) Cr.P.C.

Learned State counsel, upon instructions from ASI Bhupinder Pal Singh, states that the petitioner has joined the investigation.

In view of the above and the petitioner having joined investigation, the order dated 15.01.2021 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon

to do so.

The petition stands disposed of.