JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner -accused was enlarged on bail and he joined investigations of the case under Section 324 of Indian Penal Code. Subsequently, the offence under Section 326 and 307 I.P.C. were added. He applied for anticipatory bail and the Additional Sessions Judge stayed the arrest but finally by order dated 20.2.1996 the application for anticipatory bail was declined. The contention of the learned counsel for the petitioner is that the petitioner is a student of matriculation and is appearing in the examination which are in progress. Learned counsel for the petitioner has cited the judgement of a learned Single Judge of this court in the case of Gurjinder Singh & Ors. v. State of Haryana, 1995 (3) RCR 149. In that case the accused were granted bail by the trial Court for the offences under Sections 506/323/324/148/149 I.P.C. Subsequently, Section 307 IPC was added. The accused in that case were granted anticipatory bail by this Court. In the facts and circumstances mentioned above and considered the fact that the petitioner has already joined his investigations he deserves to be admitted to bail. The petitioner in the event of his arrest under Section 326/307 IPC shall be admitted to bail on furnishing bonds to the satisfaction of the Arresting Officer subject to the further condition that he will join the investigations as and when asked to do so by the Police and will not leave the jurisdiction of the concerned, Police Station.