(1.) Invoking the provisions of Section 438 CrPC, the petitioner have directed the present petition for anticipatory bail in a case registered against them, vide FIR No. 136 dated 4.7.2010 (Annexure P1), on accusation of having committed the offence punishable under Sections 323, 354 and 452 IPC (Sections 325, 148 and 149 IPC were added subsequently) by the police of Police Station A-Division, Amritsar City.
(2.) Notice of the petition was issued to the State.
(3.) Concisely, the prosecution claimed that on 30.6.2010 at about 5.30 P.M., the children of the complainant party and accused party had some quarrel while they were playing. In the wake of fight between the children of the parties, it was alleged that the petitioners came and entered the house of complainant Savita wife of Rajinder Kumar and caused injuries to them. On the basis of statement of the complainant, the present case was registered against the accused in the manner indicated here-in-above.