RAMESH & ANR. Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioners, Ramesh and Shyam Lal, who have been booked for having committed the offences punishable under Sections 148, 323, 324, 326, 452 and 506 read with Section 149, IPC, in a case arising out of FIR No. 117, dated 17.04.2013, registered at Police Station, Sadar, Thanesar, District Kurukshetra. Learned counsel contends that initially the case was registered for the offences punishable under Sections 148, 323, 324, 452, 506 read with Section 149, IPC; that the petitioners were arrested and granted regular bail by the learned court below; that after receipt of the case summary of the injured, Section 326, IPC, was added and now the pressure is being mounted on the petitioners to arrest them; that the injury attracting the mischief of Section 326, IPC, is not attributed to the petitioners; and that in compliance of interim directions dated 05.08.2013 passed by this Court, the petitioners have joined the investigation and fully co -operated with the Investigating Agency.

(2.) LEARNED counsel for the State, on instructions from ASI Ramesh Chand, Police Station, Sadar, Thanesar, District Kurukshetra, very fairy concedes that in compliance of the interim directions dated 05.08.2013 passed by this Court, the petitioners have joined the investigation and no more required for further investigation in this case.

(3.) HEARD .