PREM JIT AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners seek pre-arrest bail in case FIR No. 132 dated 5.9.2001, under Sections 323/324/148/149 of Indian Penal Code (hereinafter referred to as, the 'the Code') registered at Police Station Hariana, District Hoshiarpur, and subsequently Section 326 of the Code was added because injury on the left thumb of Mohan Lal was found to be grievous which was attributed to petitioner Prem Jit.

(2.) State counsel states that the petitioners have joined the investigation and their presence is not required during the investigation of the case.

(3.) Taking into account the totality of circumstances of the case brought on record, this petition is accepted, interim order dated 29.10.2001 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/surety 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.