BALVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner-Balvir Singh @ Bagga seeks pre-arrest bail in a case registered against him for the offences under Sections 307, 326, 323, 324 and 34 IPC at Police Station Maur, District Bathinda.

(3.) IN the circumstances, the petitioner, in the event of his arrest, shall be admitted to interim bail on his furnishing personal bond and surety to the satisfaction of Arresting/INvestigating Officer. The petitioner shall join investigation as and when called and shall abide by the conditions of Section 438(2) Cr.P.C.