AVNEESH JHINGAN, J.

1. This petition under Section 438 Cr.P.C. was filed seeking anticipatory bail in FIR No. 4 dated 15.1.2015, under Sections 307, 326, 325, 324, 452, 506, 427 read with Section 34 IPC, registered at Police Station Hariana, District Hoshiarpur.

2. Vide order dated 10.2.2022, following order was passed by this Court:

“Due to COVID-19 situation, the Court is convened through video conference.

This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in case of FIR No. 4 dated 15.1.20215, under Sections 307, 326, 325, 324, 452, 506, 427 read with Section 34 IPC, registered at Police Station P.S. Hariana, District Hoshiarpur.

The petitioner was summoned under Section 319 Cr.P.C. by the Additional Sessions Judge, Hoshiarpur. FIR was registered on the statement of Shivam alleging that Jaspreet Singh @ Channa alongwith Kashish Kalia and Rajwant Singh @ Raja (petitioner), caused injuries with Kirpan and Daatar. During investigation, the petitioner was found innocent by the police authorities. Challan was presented only against one accused Jaspreet Singh @ Channa and two accused Kashish Kalia and Manni were declared proclaimed offenders.

Learned counsel for the petitioner submits that in the inquiry held by the police, Daljit Singh in whose house the alleged incident took place, made a statement that petitioner was not present at the time of alleged occurrence. It is further argued that the alleged injury attributed to the petitioner is on non vital part of the body.

Learned State counsel on instructions from ASI Vikramjeet Singh submits that during investigation, the petitioner was found innocent by the police authorities and accordingly challan was presented only against the coaccused Jaspreet Singh @ Channa. However, the trial Court has summoned the petitioner to face trial under the provisions of Section 319 Cr.P.C.

Considering that the petitioner was summoned under Section 319 Cr.P.C., let the petitioner appear before the trial Court on the date fixed i.e. 28.2.2022 and he be released on interim bail subject to furnishing of surety bond to the satisfaction of the Court concerned and he will continue to appear before the Court as and when called for. The Court concerned shall be at liberty to impose any further conditions necessary to ensure presence of the petitioner. Adjourned to 4.3.2022.”

3. Today, learned counsel for the petitioner submits that the petitioner appeared before the trial court and furnished surety bond to the satisfaction of the court concerned.

4. In view of the statement made by learned counsel for the petitioner, no further orders are called for in the present petition.

5. Disposed of.