RAM ALIAS RAMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.83 dtd. 14/8/2021, under Ss. 452, 323, 341, 148 and 149 of the Indian Penal Code, 1860, registered at Police Station Lakho Ke Behram, District Ferozepur.

(2.) Learned counsel for the petitioner contends that there is a delay of three days in lodging the FIR and the petitioner has been attributed a simple injury.

(3.) This Court, by the order dtd. 1/10/2021, 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.