PARDEEP KUMAR @ GHONNI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been preferred by Pardeep Kumar @ Ghonni-petitioner, under Section 438 of the Code of Criminal Procedure for grant of pre-arrest bail, feeling apprehension of his arrest, in case bearing FIR No. 106, dated 24.10.2014, under Sections 307, 323, 324, 34 IPC and offence under Section 326 (added later on), registered at Police Station City Balachaur, District SBS Nagar.

(2.) As per the instructions from ASI Harjinder Singh, learned State counsel has submitted that petitioner has already joined the investigation and is no more required for further investigation. So, taking into consideration all these aspects of the case, order dated March 26, 2015, is made absolute, subject to the following conditions, as envisaged under section 438(2) Cr.P.C: