MEHBOOB AKHTAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Section 438, Cr.P.C., is for grant of anticipatory bail to the petitioner, Mehboob Akhtar, son of Abdul Aaziz, resident of Gali No. 5, Ward No. 4, Tehsil and District Mansa, who has been booked for having committed the offences punishable under Sections 376/511, 457 and 506, IPC, and Section 27 of the Arms Act, in a case arising out of FIR No. 14, dated 7.12.2012, registered at Police Station, City-II, Mansa.

(2.) Learned counsel contends that the alleged occurrence had taken place on 23.9.2012 while the FIR was registered on 7.12.2012, without any explanation for delay. Learned counsel further contends that the petitioner was caused sharp edged injuries by the husband of the prosecutrix and other persons and just to save them and to mount pressure on the petitioner, a false case has been registered against the petitioner. Learned counsel further submits that in compliance of the interim order dated 6.2.2013, the petitioner did join the investigation and fully cooperated with the investigating agency, therefore, his custodial interrogation is not worth in the present case.

(3.) Learned counsel for the State on instructions from SI Bhag Singh of Police Station, City-II, Mansa, very fairly concedes that in compliance of the interim order dated 6.2.2013, the petitioner did join the investigation and no more required for any other purpose.