- (1.) Petitioners Jit Singh and Bhola @ Gurmeet Singh apprehending their arrest in a non-bailable offence in case FIR No. 381 dated 26.6.2006 under Sections 326/324/323/506/148/149 IPC, registered at Police Station Sadar Patiala, have filed this petition under Section 438 Cr.P.C. for anticipatory bail.
(2.) This order may be read in continuation of the order dated 15.9.2006. I have heard counsel for the parties and gone through the contents of the FIR. Counsel for the petitioners contends In this case Jit Singhpetitioner No.1 has been attributed simple injuries and in view of the aforesaid interim order he has also joined the investigation. Counsel for the respondent-State on instructions from Faqir Singh, H.C., does not dispute this fact and further states that petitioner No.1 is no more required for further interrogation. As far as petitioner No.2 is concerned, he is alleged to have attributed grievous injury on the littler finger of Ranjit Singh. In the said occurrence, Bhola @ Gurmeet Singh-petitioner No.2 also received seven injuries by sharp as well as blunt weapons. Counsel for the petitioners contends that in terms of the aforesaid order, petitioner No.2 has also joined the investigation. The factum of joining the investigation by petitioner No.2 has not been disputed by counsel for the respondent-State. In view of the above, the interim bail, granted vide order dated 15.9.2006 is made absolute subject to the same terms and conditions.
(3.) This bail order shall remain in operation till the investigation culminates into filing of challan under Section 173 Cr.P.C. except for material change in the circumstances. Thereafter the petitioners shall be entitled to the grant of regular bail by the trial Court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction. Disposed of accordingly.;