- (1.) This Court on 13.2.2012 had passed the following order: The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 7 dated 8.1.2012, registered at Police Station Shahkot, District Jalandhar, Punjab, under Sections 323, 324, 427, 148 and 149 IPC. Lateron, an offene under Section 326 was added. Learned counsel for the petitioner contends that the petitioner is stated to be armed with a datter and gave a blow on the head and wrist of complainant-Sukhjeet Singh. Learned counsel submits that the grievous injury on the left knee of the complainant is attributed to Harpreet Singh alias Manga alias Ghorha, co-accused of the petitioner. He further submits that the injuries, so attributed to the petitioner, are simple in nature and there is a delay of six days in lodging of the FIR. Issue notice of motion to Advocate General, Punjab, for 5.3.2012. Meanwhile, in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however, join the investigation as and when called for and he will also abide by the conditions as specified under Section 438(2) Cr.P.C.
(2.) Counsel for the complainant has not denied the fact that simple injuries are attributed to the petitioner.
(3.) Counsel for the State, on instructions from ASI Mandip Singh, Police Station Shahkot states that the petitioner has joined the investigation and is not further required by the investigating agency.;