- (1.) PETITIONER -Inderjit Singh @ Shantti @ Chintti son of Mohan Lal, has preferred the instant petition for the grant of concession of anticipatory bail, invoking the provisions of Section 438 Cr.P.C., in a case registered against him along with his other co -accused, vide FIR No.10 dated 18.01.2014, on accusation of having committed the offences punishable under Sections 307, 506 read with Section 34 IPC and Sections 25 & 27 of the Arms Act, by the police of Police Station Sadar, Ludhiana, District Ludhiana.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context. During the course of preliminary hearing, the following order was passed by this Court on April 21, 2014: - "Learned counsel, inter alia, contended that the petitioner is a student of 18 1/2 years of age and he has been falsely implicated by the complainant in the present case. The argument is that only simple injury is attributed to the petitioner. Faced with the situation, learned State counsel seeks time to verify the facts. Adjourned to 14.05.2014 for arguments, at the request of State counsel. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of his arrest, the Arresting Officer would admit him to bail on his furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - to his satisfaction.";