SANTOKH SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by petitioners Santokh Singh and Gurbux Singh, under Section 438 Cr.P.C for grant of the anticipatory bail in case FIR No. 80 dated 01.07.2014, under Sections 307, 452, 323, 324, 427, 506, 148, 149 of Indian Penal Code (Section 307 deleted subsequently, Section 120-B added subsequently), registered at Police Station Nurpur Bedi, District Rupnagar.

(2.) On 28.04.2015, the following order was passed:-

(3.) Learned counsel for the petitioner states that both the petitioners were not named in the FIR. It has been mentioned in the FIR that the persons who have been specifically named had entered the house of the complainant and caused the injuries. The other unidentified persons remained standing outside their house. He contended that lateron in the statement of Babu Lal @ Babu Ji, it has been mentioned that they have caused the injuries to him with iron rods, but the said injuries are simple in nature. He further contended that the petitioners have already joined the investigation and have been sufficiently interrogated. They are not required for any custodial interrogation.