DEEPAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail in FIR No. 25 dated 17.2.2011 under Sections 323/452/34 of the Indian Penal Code, registered at Police Station City Gurdaspur, District Gurdaspur.

(2.) LEARNED Counsel for the Petitioner states that in the present case the FIR in question was lodged after 15 days. He has further stated that as per M.L.R. report, injury found was from the blunt object. No serious and grievous injury was found. Learned Counsel for the Petitioner while placing reliance upon the judgment of the Apex Court in "Siddharam Satlingappa Mhetre v. State of Maharastra and Ors., 2011 (1) RCR (Cri) 126 states that irrational and indiscriminate arrest must be avoided.

(3.) CONSIDERING totality of the facts and circumstances of the case, petition is allowed. Petitioner is directed to report in the police station for joining the investigation within 72 hours and on joining the investigation Petitioner shall be released on bail on furnishing his personal bond and one surety of Rs. 20,000/ - to the satisfaction of the Arresting Officer, subject to the following conditions: