BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Bhag Singh son of Tarlok Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co -accused, vide FIR No. 02 dated 13.01.2013, on accusation of having committed the offences punishable under Sections 307, 323 and 148 read with Section 149 IPC and Sections 25 and 27 of the Arms Act, by the police of Police Station Fatehgarh Panjtoor, District Moga, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) AT the very outset, on instructions from ASI Gobind Singh, learned State Counsel has acknowledged the factual matrix and submitted that the petitioner has already joined the investigation. He is no longer required for further interrogation, at this stage. Moreover, neither the name of the petitioner is mentioned in the FIR nor any specific role or overt -act is attributed to him. There is no history of his previous involvement in any other criminal case. Even, since the charges have not yet been framed against the accused, so, the conclusion of trial will naturally take a long time. sIn the light of aforesaid reasons and taking into consideration the totality of facts and circumstances, emanating from the record, as discussed here -in -above, the instant petition for anticipatory bail is accepted. The interim bail already granted to the petitioner by this Court, by virtue of order dated July 22, 2013, is hereby made absolute, subject to the compliance of the conditions, as contemplated under Section 438(2) Cr.P.C.