AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner is seeking anticipatory bail in FIR No. 1, dated 07.01.2016, under Sections 336, 447, 427, 506, 148, 149 IPC (Section 380 IPC added later on) and under Sections 25(1), 27(1) of the Arms Act, registered at Police Station Harike, District Tarn Taran.
Learned counsel for the petitioner contends that the allegations against the petitioner are that he along with other co-accused ploughed the wheat crop and tried to take forcible possession of the land. He, however, contends that the land is Shamlat Deh and is in illegal possession of the complainant for which the Gram Panchayat has already sent several representations (Annexures P-3 to P-7) to the competent authority. He also contends that no injury is alleged to have been caused in the incident and other co-accused, namely, Yadwinder Singh in CRM No. M-30638 of 2017 and Satpal Singh in CRM
No. M-30626 of 2017 have been granted anticipatory bail by this Court on 22.09.2017.
This Court vide order dated 09.10.2017, had directed the petitioner to appear before the trial Court and in the event of his arrest, he was to be released on interim bail to the satisfaction of the trial Court.
Learned State counsel upon instructions from ASI Balwinder Singh states that in pursuance to the order dated 09.10.2017 the petitioner has joined investigation and is not required for custodial interrogation.
In view of the above and without expressing any opinion on the merits of case, the order dated 09.10.2017, granting ad-interim bail to the petitioner, is hereby made absolute. However, the petitioner shall abide by the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.