MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Mohinder Singh, Isher Singh and Swaran Singh apprehending their arrest in a non-bailable offence in case FIR No.381 dated 26.6.2006 under Sections 326/324/323/506/148/149 IPC, registered at Police Station Sadar Patiala, have filed this petition under Sec.438 cr. P. C. for anticipatory bail.

(2.) This order may be read in continuation of the order dated 15.9.2006. I have heard counsel for the parties and gone through the contents of the FIR.

(3.) Counsel for the petitioners contends that undisputedly all the petitioners are alleged to have been caused simple injuries in a cross version case, which has been recorded on the basis of the statement of ranjit Singh, who is the accused in the main case. Counsel for the petitioners further contends that in view of the aforesaid order, the petitioners have joined the investigation. Counsel for the respondent-State on instructions from Faqir Singh, H. C. , does not dispute this fact and further states that the petitioner is no more required for further interrogation.