Sukhdev Raj @ Mintu vs State Of Punjab

Gurvinder Singh Gill, J

The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.207 dated 30.08.2020 at Police Station Dhariwal, District Gurdaspur, under Sections 326/325/324/323/148/149 IPC (Sections 326/325 IPC added later on).

At the time of issuance of notice of motion on 22.12.2020, the following order was passed:

"Learned counsel for the petitioner submits that although as per FIR the petitioner is attributed a blow on the wrist of the complainant which is stated to be a grievous injury, but in fact it is a case of cross-versions wherein two persons from the side of accused were also injured including Mulakh Raj, who had sustained two injuries including a grievous injury and also Karan Kumar, who also sustained two injuries. Notice of motion for 22.3.2021.

Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds and surety bonds to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and cooperate with the Investigating Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C."

Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation and is not required for any custodial interrogation.

In view of the aforestated position, the petition is accepted and the interim directions issued by this Court vide order dated 22.12.2020 are hereby made absolute subject to the condition that the petitioner shall join investigation as and when called upon to do so and cooperate with the Investigating Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C.