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Judgment
The petitioner seeks anticipatory bail in case FIR No. 144/2025 of PS Punjabi Bagh for offence under Section 110 BNS Act. Learned APP present with IO SI Sandeep from PS Punjabi Bagh submits that there is no serious objection to this application provided that petitioner joins investigation.
It appears that a quarrel between two children led to exchange of hot words between the parents and the scuffle led to injuries to both groups. The present petitioner allegedly hit the victim with a baseball bat, causing head injury. It is informed that the baseball bat already stands recovered and the injured was discharged on the same day after medical treatment. The other side also caused injuries for which cross FIR No. 145/2025 was registered.
Considering the overall circumstances, the petition is allowed and it is directed that in the event of arrest, the petitioner shall be released forthwith on bail subject to his furnishing a personal bond in the sum of Rs. 20,000/-with one surety of the like amount to the satisfaction of Investigating Officer/SHO concerned. It is directed that the petitioner shall join investigation as and when directed by the Investigating Officer.