OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners seek anticipatory bail in case bearing F.I.R No. 128 dated 3.9.2001 registered under Sections 49-A, 406, 323 and 506 I.P.C at police station Julana.

(2.) Admittedly, the petitioners have joined the investigation as has been stated by the state counsel. It is further stated that custodial interrogation of the petitioners are no longer required

(3.) Without expressing any opinion on the Merits of the case and taking into account the facts and circumstances, interim order dated November 21, 2001 is confirmed and it is directed that in the event of arrest of the petitioners, they shall be released on bail by the Arresting officer subject to their furnishing bail bonds to his satisfaction undertaking therein to abide by the conditions laid down in the provisions of Section 438(2) of the code of criminal procedure.