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Judgment
13 paragraphs · 322 wordsTejinder Singh Dhindsa, J
Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
This order shall dispose of the instant petition filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in case FIR No.96, dated 08.05.2020, under Sections 324/506/34 IPC (Section 326 IPC added subsequently), registered at Police Station Division No.2, Pathankot, District Pathankot.
While issuing notice of motion, the following order was passed by this Court on 04.08.2020:
"This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Petitioner seeks concession of anticipatory bail in a cross-case registered vide Report No.35 dated 26.05.2020 in FIR No.96 dated 08.05.2020 under Section 324, 506 and 34 IPC (Section 326 IPC added later on) registered at Police Station Division No.2, Pathankot, District Pathankot.
Counsel inter alia contends that it is a cross case. 20 days prior, the petitioner herein himself had received two injuries at the hands of the complainant and one of which was on the head with a sharp edged weapon and on account of which he received 17 stitches and such injury has been opined to be dangerous to life.
Notice of motion returnable for 22.09.2020.
In the meanwhile, petitioner is directed to join investigation.
In the event of arrest, the petitioner shall be released on interim bail subject to the satisfaction of the Arresting Officer/Investigating Officer. The petitioner shall join investigation as and when called upon to do so and he shall remain bound by the conditions as envisaged under Section 438(2) Cr.P.C."
Learned State counsel upon instructions from ASI Ram Lal informs the Court that the the petitioner has since joined investigation and is not required for any custodial interrogation.
In view of the above, petition is allowed.
Order dated 04.08.2020 passed by this Court is made absolute.