Rajinder Kumar vs State of Punjab

The petitioner is seeking anticipatory bail in FIR No.58 dated 16.05.2017 under Sections 452 / 324 / 148 / 149 IPC, registered at Police Station Bullowal, District Hoshiarpur, Punjab.

Learned counsel for the petitioner contends that the petitioner has been attributed simple injury on the biceps of the complainant. He further contends that out of the same occurrence, a DDR has also been lodged by brother of the petitioner who had received nine injuries from the complainant party.

This Court by the order dated 11.08.2017, 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 HC Baljit Singh, states that in pursuance to the order passed by this Court, 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 11.08.2017, 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.