VIKRAM @GANDHI Vs. VIKRAM @GANDHI

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.174 dated 28.02.2013, under Sections 307/325/323/452/427/148/149 IPC, registered at police station Civil Lines, Hisar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Hisar dismissing anticipatory bail application filed on behalf of the petitioners.

(3.) IT has been contended by learned counsel for the petitioners that they have already joined the investigation pursuant to said order dated 09.04.2013. It has also been stated by learned counsel for the State, on instruction from ASI Mohinder Singh, that petitioners have joined the investigation. However, bail application has been opposed on the plea that injury has also been attributed to petitioners no.2 and 3 and that co-accused, Dipti was found innocent.