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Judgment
Anupinder Singh Grewal, J
The petitioner is seeking anticipatory bail in FIR No.73 dated 25.03.2021, under Sections 307, 323, 324, 148, 149 IPC and Sections 25/27 of the Arms Act, registered at Police Station Kamboj, District Amritsar Rural.
Learned counsel for the petitioner contends that the incident is outcome of an altercation between the parties in which both the sides have received injuries. Jagtar Singh, who was injured from the petitioner's side, had received gun shot injuries. It is alleged that the petitioner had given a kirpan blow on the head of the injured but the injury was found to be a lacerated wound and declared to be simple in nature. He also contends that the petitioner is not involved in any other case. One of the injured, namely, Balwinder Singh and Sunny Singh have compromised the matter with the petitioner and other accused.
This Court, by the order dated 31.08.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered 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 Amar Singh, states that the petitioner has joined investigation.
Learned counsel for the complainant contends that in view of the serious allegations against the petitioner, he is not entitled to the concession of anticipatory bail.
Heard.
In view of the above and the petitioner having joined investigation, the order dated 31.08.2021 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.