GURJIT SINGH ALIAS JEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners apprehending their arrest in a non-bailable offence in case FIR No.203 dated 10.6.2006 registered under Sections 326/324/323/148/149 IPC at Police Station Sadar Hoshiarpur, have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 21, 2006 passed by this Court.

(2.) COUNSEL for the petitioners contends that in terms of the aforesaid interim order, the petitioners have joined the investigation. COUNSEL for the respondent-State does not dispute this fact and further states that during the investigation the allegations levelled by the complainant have been found to be false and a cancellation report has been prepared by the SHO. In view of the above and for the reasons stated in the interim order dated August 21, 2006, the same is made absolute. Disposed of accordingly.