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Judgment
The petitioner is seeking anticipatory bail in FIR No.19
dated 11.05.2011 under Sections 302 / 323 / 34 / 195-A IPC,
registered at Police Station Islamabad, District Amritsar City.
Learned counsel for the petitioner contends that cause
of death of deceased-Rattan Chand Verma is "failure of functions
of heart as a result of coronary artery Atherosclerosis and
Myocardial Fibrosis". The matter was investigated and the
Assistant Commissioner of Police, Central, Amritsar, had
expressed his satisfaction with the inquiry conducted by the SHO,
wherein it was stated that deceased Rattan Chand Verma had
died due to heart attack caused by natural circumstances and
therefore, nobody is responsible for the same. This was also
accepted by the Commissioner of Police, Amritsar on 22.10.2011.
She further contends that the respondents are trying to reopen
the matter after a lapse of seven years, without any fresh
material which may have come to light in the interregnum.
This Court, by the order dated 16.08.2017, 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 ASI
Naresh Kumar, states that in pursuance to the order dated
16.08.2017, 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 16.08.2017,
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.