RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) IT is apparent from the records that the FIR was registered against the petitioners on 23.1.1994 under Sections 302/201/34 of IPC. Counsel for the petitioners states that the matter was investigated thrice and thereafter cancellation report was submitted before the competentCourt. Court below issued a notice to the complainant and after hearing him, now vide order dated 27.1.2006, matter has been ordered to be reinvestigated by the Police. Under these circumstances, counsel states thatthe petitioners apprehend their arrest.

(2.) IN view of facts mentioned above and also a fact that initially when FIR was recorded, petitioners were not arrested and after investigation, cancellation report was submitted, this Court feels that thepetitioners are entitled to grant of concession of interim bail under Section 438 of Cr.P.C. Accordingly, this application is allowed. IN the event of arrest of the petitioners, INvestigating Officer is directed to release them on their furnishing bail bonds to his satisfaction and subject to their joining the Crl. Misc. No.16922-M of 2006 [2] investigation before him as and when asked to do so and also complying with terms and conditions as envisaged under Section 438(2) Cr.P.C.