JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioners states that in a cross-case, anticipatory bail has already been granted by this Court to the accused of the complainant party. This factum has not been denied. It is further argued that even otherwise, parties have already arrived at a compromise in this case as well as in the cross-case, arising out of the one and the same occurrence.

(2.) TAKING into consideration the aforesaid facts and circumstances, this petition is allowed and the petitioners are directed to be released on bail in the event of their arrest on their furnishing bail-bonds to the satisfaction of the Arresting Officer subject to the following conditions, as laid-down in Section 438(2) of the Code of Criminal Procedure:- i) that they shall make themselves available for interrogation by a police officer as and when required; ii) that they shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; iii) that they shall not leave India without the previous permission of the Court.