MOHD IQBAL Vs. STATE & ORS

JUDGEMENT

(1.) It appears that a F.I.R bearing No. 173 of 2010 for the commission of offences under Sections 307/452, 147/148, 325/324, 323 RPC, came to be registered in the Police Station, Surankote. Police was set in motion and on completion of the investigation, challan-charge sheet came to be filed before the Court of competent jurisdiction, which as on today is pending disposal before the Court of learned Sessions Judge, Poonch. Proceedings under Section 512 Cr.P.C has been drawn against the petitioner and consequently, General Warrant of Arrest came to be issued against him vide order dated 9th of March' 2011. Other accused persons in the case have already been admitted to bail as stated by Mr. Siddiqui, learned counsel for the petitioner. The petitioner has invoked the jurisdiction of this Court for grant of bail and virtually he has sought quashment of the General Warrant of Arrest (annexure-D) issued against him by the trial Court.

(2.) Mr. Basotra, learned Additional Advocate General, has no objection in case the interim direction is granted in favour of the petitioner with a direction to the petitioner to approach the trial Court for recall of the General Warrant of Arrest issued against him.

(3.) In the given circumstances, I deem it proper to grant interim bail to the petitioner subject to his furnishing bail bonds to the tune of Rs. 20,000/- with two sureties of the like amount to the satisfaction of Registrar Judicial. Petitioner is directed to approach the Court of competent jurisdiction for recall of General Warrant of Arrest issued against him within a week from today and thereafter the trial Court is directed to consider and decide the bail application of the petitioner within two weeks. Till then interim bail shall remain in force.