ANUPINDER SINGH GREWAL, J

1. Case taken up through video conferencing.

2. On 16.06.2021, a Coordinate Bench of this Court had passed the following order:-

“Prayer in this application is for grant of anticipatory bail in FIR No.239 dated 16.06.2020 registered under Sections 307, 148, 149 IPC and Sections 25, 27 of Arms Act, 1959, at Police Station Goindwal Sahib, District Tarn Taran.

It is the contention of learned counsel for the petitioner that even going by the allegations, which have been made in the FIR, no role has been attributed to the petitioner. He has only been said to be riding pillion on one of the motorcycles and was armed with a pistol. There is no allegation that he has used any weapon in the commission of the crime. Reliance has been placed upon the order dated 01.03.2021 passed by this Court in CRM-M No.4138 of 2021 titled as Daljeet Singh Versus State of Punjab, where similarly placed person as the petitioner, with the same role and allegation, has been granted the benefit of anticipatory bail initially, which stands confirmed. Reliance has also been placed upon the order dated 22.04.2021 relating to another co-accused Ravisher Singh, who also has been granted the benefit of ad interim bail and the case is now listed for hearing on 08.09.2021 (Annexures P-3 and P-4 respectively). Counsel for the petitioner states that the petitioner is ready and willing to join investigation and cooperate with the same.

Notice of motion.

On the asking of the Court, Mr. S.P.S. Tinna, Additional Advocate General, Punjab, accepts notice.

Let the petitioner join the investigation on 21.06.2021 at 10:00 AM and on his doing so, he be released on interim bail subject to furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall continue to join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438 (2) Cr.P.C.

3. List on 08.09.2021 with CRM-M No.15538 of 2021.” Learned State counsel, on instructions from SI Tarsem Singh, states that although the petitioner has joined investigation but recovery has to be effected from him.

4. In view of the above and the petitioner having joined investigation, the order dated 16.06.2021 granting interim bail to the petitioner is made absolute.

5. However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.

6. The petition stands disposed of.