RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Ranjit Singh apprehending his arrest in a nonbailable offence in case FIR No. 381 dated 26.6.2006 under Sections 324/323/326/506/148/149 IPC, registered at Police Station Sadar, Patiala has filed this petition under Section 438 Cr.P.C. for anticipatory bail. This order may be read in continuation of the order dated 5.9.2006.

(2.) I have heard counsel for the parties and gone through the contents of the FIR. Counsel for the petitioner contends that the petitioner has not been attributed any injury in the FIR though he is armed with sharp edged weapon. Counsel further contends in the alleged occurrence, the petitioner has also received the injuries. Counsel also contends that in view of the aforesaid order, the petitioner has joined the investigation. Counsel for the respondent-State on instructions from Faqir Singh, H.C., does not dispute this fact and further states that the petitioner is no more required for further interrogation.

(3.) In view of the above, the interim bail, granted vide order dated 5.9.2006 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.