- (1.) The petitioner seeks grant of anticipatory bail in case FIR No.282, dated 31.8.2010, registered under Sections 341, 363, 366-A, 34, 506, 216, 120-B of the IPC, and Sections 24, 27, 54, 59 of the Arms Act, at Police Station City Narnaul, District Mohindergarh. On 9.8.2011, the following contentions were noticed:- " Learned counsel has argued that the petitioner has been implicated wrongly since the daughter of the complainant and son of the petitioner had eloped and now after being together for eight months the girl has resiled but the petitioner had no role in their elopement. Learned counsel has also relied upon the order dated 14.07.2011 passed in Crl. Misc No. M 5520 of 2011 whereby co-accused of the petitioner was granted the concession of anticipatory bail."
(2.) Today, counsel for the respondent, on instructions from SI Ranjit Singh, has fairly stated that the prosecutrix has again changed her statement and has exculpated the petitioner and his son. In this view of the matter, I deem it appropriate to grant the concession of anticipatory bail to the petitioner. Consequently, in the event of his arrest, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions as laid down in Section 438(2) of the Cr.P.C.
(3.) Petition stands disposed of.;