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Judgment
Anoop Chitkara, J
Learned counsel for the petitioner submits that in compliance to the order dated 04.03.2022, the petitioner has joined the investigation.
On instructions from ASI Kaur Singh, learned State counsel has not refuted the contention made by counsel for the petitioner.
Given above, petition is allowed and interim order dated 04.03.2022 is made absolute, subject to the following conditions:-
Petitioner shall surrender all weapons, firearms, ammunition, if any, along with the arms license to the concerned authority within ten days from today and inform the Investigator about the compliance. However, subject to the Indian Arms Act, 1959, he shall be entitled to renew and take it back in case of acquittal in this case.
The petitioner shall not enter the property, workplace, and the residence of the victim and shall also not enter within a radius of one kilometer from the victim’s home till the recording of the statements of all non-official and informal witnesses in the trial. This Court is imposing this condition to rule out any attempt by the accused to incapacitate, influence, or cause any discomfort to the victim. Reference be made to Vikram Singh v Central Bureau of Investigation, 2018 All SCR (Crl.) 458); and Aparna Bhatt v. State of Madhya Pradesh, 2021 SCC Online SC 230.
Till the completion of the trial, the petitioner shall not contact, call, text, message, remark, stare, stalk, make any gestures or express any unusual or inappropriate, verbal or otherwise objectionable behavior towards the victim and victim's family, either physically, or through phone call or any other social media, through any other mode, nor shall unnecessarily roam around the victim's home.