SORAV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In FIR bearing No. 43 of 23/5/2021, offences constituted under Ss. 323, 324, 326, 427, 148, 149 IPC, and the offence under Sec. 326 IPC (added later on), are embodied. The FIR (supra) is lodged at Police Station Lambra, District Jalandhar.

(2.) This Court, through an order made on 9/12/2021, had granted ad interim bail to the bail applicant-petitioner

(3.) The learned State counsel, on instructions meted to him by ASI Karnail Singh, submits, that the bail applicant-petitioner is no longer required for further investigations, to be made into the FIR (supra), as the only incriminatory role attributed to him, in the offences (supra), embodied in the FIR (supra), is that of his, in collusion with other co-accused, inflicting kick and fist blows, upon the person of the victim. Consequently, there is no recovery, to be made, at the instance of the bail applicantpetitioner, to the investigating officer concerned.