- (1.) Heard. Offence alleged is under sections 148/149/324/506 IPC. The petitioner is attributed a simple injury and four other coaccused have been arrested and released on bail.
(2.) Counsel for the petitioner submits that the petitioner is willing to cooperate with the investigation and join investigation and will not misuse the concession of anticipatory bail and arrest of the petitioner is not called for at this stage.
(3.) Without expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.;