Rajdeep Singh vs State of Punjab

The petitioner is seeking anticipatory bail in FIR No.203 dated 18.11.2015 under Sections 307 / 452 / 323 / 324 / 427 / 506 / 148 / 149 IPC, registered at Police Station Daba, District Ludhiana City.

Learned counsel for the petitioner contends that FIR was lodged on the statement of one Sukhwinder Pal Singh to the effect that Monu Anda r/o Guru Nanank Nagar along with 10-15 persons came on their motorcycle with Kirpan and other weapons and entered into the complainant's house and inflicted injuries to his mother and uncle Rajpal and fled away.

Learned counsel further contends that petitioner was not named in the FIR and no injury was attributed to him. In the supplementary statement dated 25.10.2016 made by

complainant, Kaka s/o Geja is alleged to have given brick bats on him along with Gabbar s/o Sher Singh. He further contends that even in the supplementary statement, name of petitioner has not been mentioned.

This Court, by the order dated 07.09.2017 had directed the petitioner to join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of Arresting/Investigating Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.

Learned State counsel, upon instructions from SI Baljinder Singh, states that in pursuance to the order dated 07.09.2017, 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 07.09.2017, 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.