- (1.) Learned Counsel for the Petitioner states that earlier an FIR was registered against Petitioner and other co-accused for an offence punishable under Sections 382, 34 IPC; Petitioner was enlarged on regular bail; however, during the investigation Section 397 IPC was also added against the Petitioner and other co-accused. Learned Counsel has further stated that an offence under Section 397 IPC is punishable with maximum imprisonment for 7 years and is not punishable with death or life imprisonment. Therefore, on furnishing bail bonds for the newly added offence, Petitioner should be allowed to continue on bail and he is not supposed to seek fresh bail for the added section.
(2.) Notice of motion.
(3.) On being asked, Mr. K.D.Sachdeva, Addl. AG, Punjab accepts notice on behalf of Respondent - State.;