PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFTER hearing the learned counsel for the petitioner. learned AAG for the State of Punjab and the learned counsel for the complainant and further considering that the petitioner has already joined the investigations and is not given the role of causing the injury under Section 326 I.P.C., he deserves to be given the concession of anticipatory bail and consequently, this petition is allowed. In the event of the petitioner being arrested by the Investigating Officer/Arresting Officer. he shall be enlarged on anticipatory bail subject to his furnishing personal bond for a sum of Rs. 10,000/ - with one reliable surety of the like amount to the satisfaction of Illaqa Magistrate and further that he shall continue to associate himself in the investigations of the case as and when called upon to do so and shall not leave the jurisdiction of the concerned police station without obtaining prior permission of the Officer -Incharge of the police station.