JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are seeking anticipatory bail in FIR No. 298 dtd. 23/12/2020 registered under Ss. 186, 353, 332 and 34 IPC at Police Station Dasuya, District Hoshiarpur.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 17/8/2021. Order dtd. 17/8/2021 is as under:-

(3.) Learned counsel for the petitioners argues that the petitioner No.1 is a 78 years old man and on the directions given by the trial Court, both the petitioners had joined and cooperated in the investigation but, without there being any report with regard to non-joining of investigation by the petitioners, their anticipatory bail application was rejected by the Court below on the ground that the petitioners have assaulted and used force against the official performing his duties, which undermines the public authority. Learned counsel for the petitioners submits that as of now, no recovery is to be effected from the petitioners and they are ready to join and cooperate in the investigation.