RAM DIA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek grant of anticipatory bail in case FIR No.38, dated 27.2.2010, registered under Sections 148, 149, 341, 353, 435, 506, 186, 120-B of the IPC, and Sections 3/4 of the PDPP Act, 1984 and Sections 16/20 of the Unlawful Activity Act, at Police Station Sadar, District Kaithal.

(2.) Counsel for the respondent, on instructions from ASI Inder Singh, states that the petitioners have joined the investigation and are no more required for custodial interrogation.

(3.) Consequently, in the event of their arrest, the petitioners shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions as laid down in Section 438(2) of the Cr.P.C.