MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD Advocate for the petitioner and learned AAG for the State.

(2.) THE learned Advocate for the petitioner has argued that the FIR has been registered after a gap of 45 days from the alleged date of incident and according to him the date of admission of the complainant in the hospital is 12.2.1996 and date of discharge is 15.2.1996 and he has produced certificate Annexure P-1 from the Doctor in support of his argument.

(3.) THE incident, otherwise, could have been termed to be serious but no motive to cause injury has been alleged against the petitioner and, therefore, this circumstance coupled with the late filing of the FIR can be considered for granting anticipatory bail to the petitioner. Of course, the rights of the investigation and the prosecution have to be protected and, therefore, anticipatory bail is granted with the conditions mentioned below.