UMRINDER SINGH ALIAS RAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court under Section 438 of the Code of Criminal Procedure (for short, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.56 dated 23.06.2012, registered under Sections 452, 323, 427, 279, 148, 149 of the Indian Penal Code, (Sections 3 and 4 of the SC/ST Act as per DDR No.18 dated 28.07.2012; and Section 325 IPC vide order dated 07.09.2012, added subsequently), registered at Police Station Bhogpur, District Jalandhar.

(2.) The learned counsel for the petitioner contends that the occurrence took place on 20.06.2012. The petitioner was arrested and released on regular bail by the learned trial Court on 24.07.2012. After more than a month of the occurrence, supplementary statement of complainant-Pawan Kaler, was recorded, on the basis of which, offence under Sections 3 and 4 of the SC/ST Act was added. There is a delay of three days in lodging the FIR.

(3.) On instructions from ASI Joginder Singh, the learned State counsel states that the petitioner has joined the investigation and is not required for custodial interrogation.