TARSEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 106 dtd. 4/5/2021, under Ss. 148, 149, 323, 379, 452 and 506 of the Indian Penal Code, 1860, besides Sec. 25 of the Arms Act, 1959, registered at Police Station Rajaund, District Kaithal.

(2.) 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.

(3.) This Court, by the order dtd. 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 Sec. 438(2) Cr.P.C.