FATEH MOHAMMAD AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 438 Code of Criminal Procedure seeking pre-arrest bail in a case registered against the Petitioners under Sections 323, 342, 506, 355, 365 IPC at Police Station Punhana, District Mewat, vide FIR No. 33 dated 3rd February, 2011.

(2.) Learned Counsel for the Petitioners submits that Petitioners have been falsely implicated in the case as a counter blast of FIR No. 34 dated 4th February, 2011, registered at the behest of Petitioner No. 1 against the complainant.

(3.) Learned State counsel has opposed the prayer. He submits that there are serious allegations against the Petitioners as stated in the FIR. According to him, custodial interrogation of the Petitioners is required for the purpose of taking the investigation to its logical end.