BALWANT SINGH ALIAS KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 81 dated 7.7.2013 under Section 326, 324, 323, 452, 148, 149 of the Indian Penal Code, 1860, registered at Police Station Maur, District Bathinda.

(2.) While issuing notice of motion, following order was passed by this Court on 1.10.2013:- "Learned counsel for the petitioner has submitted that although, cross-version had not been recorded by the police but petitioner had also suffered grievous injury in the occurrence. Notice of motion for 26.11.2013. In the meantime, in the event of arrest, petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. He shall abide by the conditions envisaged under Section 438 (2) of the Code of Criminal Procedure, 1973."

(3.) Learned State counsel, who is assisted by Head Constable Ranjit Singh, has submitted that in terms of the above order, petitioner has joined investigation and is not required for further investigation.