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Judgment
Anupinder Singh Grewal, J
The petitioner is seeking anticipatory bail in FIR No. 106 dated 04.05.2021, under Sections 148, 149, 323, 379, 452 and 506 of the Indian Penal Code, 1860, besides Section 25 of the Arms Act, 1959, registered at Police Station Rajaund, District Kaithal.
Learned counsel for the petitioner contends that there is a delay of two days in registering the FIR. The incident is the outcome of a sudden fight between brothers with regard to property. The injuries are on the leg and little finger of the injured. The petitioner and the complainant are practicing advocates. She further contends that the petitioner is willing to settle the matter through mediation.
This Court, by the order dated 13.10.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from SI Naresh Kumar, states that the petitioner has joined investigation but he is cooperating.
In view of the above and the petitioner having joined investigation, the order dated 13.10.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.