Charanjit Kaur vs State of Punjab

S.C. Malte, J.

The Assistant AdvocateGeneral informs that the Investigating Officer has not contacted him so as to keep posted with necessary information and instructions. It is surprising that the Investigating Officer in such cases even did not care to send necessary information to Advocate General, Punjab. Under these circumstances, I am constrained to consider the case on the basis of material available before me. The offence in this case took place long back on 24.12.1995. The Additional Sessions Judge observed that the case appears to be of free fight between two sides, and persons from both the sides suffered injuries. He has further observed that weapons of the offence were still to be recovered. In view of the long span that has elapsed since the incident, and in view of the circumstance that this case is outcome of the quarrel between the two sides, and both the sides have sustained injuries, I find that the petitioner in this case deserves bail. Hence petitioner Charanjit Kaur who had been granted interim anticipatory bail on 5.2.1996 is granted anticipatory bail on same terms and conditions on which it was granted to her earlier. In respect of other two accused, namely Niranjan Singh and Bitu alias Dalbir Singh, anticipatory bail is granted to them on the condition that in the event of their arrest, they shall be released on bail on each of them executing bail bond in the sum of Rs. 10,000/ with surety to the satisfaction of Investigating/arresting officer, and on further condition that they shall make themselves available for interrogation if so called by an intimation in writing.