PURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner in this case has been attributed injury which was found to be simple. The petitioner has already been granted interim anticipatory bail vide order dated 30.9.1998. The petition is allowed and the petitioner is granted anticipatory bail subject to the following conditions : -

(2.) THE interim anticipatory bail granted to the petitioner on 30.9.1998 is affirmed. (ii) In the event of his being arrested by the Investigating/Arresting Officer, the petitioner shall be enlarged on anticipatory bail subject to furnishing bonds including personal bond and also two sureties each in the sum of Rs. 10,000/ -. (iii) During the period of continuance of anticipatory bail, the petitioner shall not leave the jurisdiction of the concerned Police Station/Court without obtaining prior permission from the aforesaid Authorities. (iv) During the period of continuance of the anticipatory bail, the petitioner shall continue to join the investigation of the case and shall not tamper with the prosecution witness. (v) The Anticipatory bail shall remain operative for a period of 50 days from today. Bail allowed.