PARAMJIT SINGH ALIAS PANNU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Paramjit Singh alias Pannu, apprehending his arrest in a non-bailable offence in case FIR No. 85 dated 10.3.2006 under Sections 363, 366-A, 120-B IPC, registered at Police Station Nakodar, District Jalandhar, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail. I have heard counsel for the parties and have gone through the contents of the FIR. This order be read in continuation of the interim order dated August 10, 2006, passed by this Court. Counsel for the petitioner states that the petitioner and daughter of the complainant have performed marriage. The petitioner and daughter of the complainant are present in court today and daughter of the complainant also states that she has performed marriage with the petitioner. Counsel for the petitioner contends that in terms of the interim order dated August 10, 2006, the petitioner has joined the investigation. The State counsel, after having instructions from Major Singh HC, does not dispute this fact.

(2.) IN view of the above and for the reasons recorded in the interim order dated August 10, 2006, without commenting on the merits, the interim bail, granted vide the aforesaid interim order, is made absolute subject to the same terms and conditions. This bail order shall remain in operation till the investigation culminates into filing of challan under section 173 Cr.P.C. except for material change in the circumstances. Thereafter the petitioner shall be entitled to the grant of regular bail by the trial court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction. Disposed of accordingly.