SABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners seek pre-arrest bail in a case registered against them for the offences under Sections 304-B and 34 Indian Penal Code.

(3.) The petitioners have been summoned in a complaint case filed by respondent No. 2. Earlier FIR No. 44 dated 31.1.2007 was registered at Police Station Nuh for the said offences. During investigation, the petitioners were found innocent and a cancellation report was filed. The complainant/respondent No. 2 has filed the complaint in which the petitioners have been summoned. In consequence of the interim bail granted on 11.12.2009 the petitioners put in appearance before the learned Additional Sessions Judge, Nuh on 6.1.2010 and furnished their bail bonds and surety bonds. In compliance with the order passed by this Court the petitioners have been allowed interim bail till today and their bail bonds have been accepted.