MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners states that the present F.I.R has been recorded as a counter-blast to the F.I.R. No.61 dated 22.4.2004 which was recorded at the instance of co-accused, namely, Gurmit Singh. The said F.I.R was recorded against Surinder Singh, son of the complainant in the present F.I.R. It has further been stated that when application of the petitioners was pending before the Court below, they were granted concession of interim bail and during that period they had joined the investigation.

(2.) FACT regarding joining investigation by the petitioners has not been controverted by the State Counsel, on getting instructions, from Virsa Singh, Head Constable. In view of facts of this case, this application is allowed and it is ordered that, in the event of arrest of the petitioners, by the Investigating Officer, they shall be released on bail subject to furnishing bail bonds to the satisfaction of that Officer and continue to comply with the terms and conditions as envisaged under Section 438(2) of Cr.P.C. Crl. Misc. No.16251-M of 2006 [2] Copy of the order be given dasti on payment of usual charges.