EBIN JOSHY Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 4 in Crime No.30/07 of Kanjar Police Station for offences punishable under sections 323, 324 and 326 read with section 34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, interalia, that one Chacko has sustained injuries including fracture.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, having regard to the fact that there is a counter case also registered in the same occurrence, I am inclined to permit the petitioners to surrender before the Investigating Officer for interrogation and then to have their application for regular bail ordered by the Magistrate concerned. Accordingly, the petitioners are directed to surrender before the Investigating Officer either on 3.4.2007 or on 4.4.2007 for the purpose of interrogation. The petitioners shall, thereafter, be produced on the same day before the concerned Magistrate, who shall release them on bail on appropriate conditions. This application is disposed of as above.