RAMPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the parties. Petitioner No.1 is stated to have raised `Lalkara' and petitioner No.2 is stated to have caught hold of complainant Darshan Singh. It is stated by the learned counsel for the State that the petitioners have joined the investigation and their further custody is not required for the purpose of investigation. In the afore-noticed circumstances, the interim order dated 30.11.2006 is made absolute. In the event of arrest of the petitioners, they shall be admitted to bail subject to their furnishing personal bonds and sureties in the like amount to the satisfaction of the Arresting/ Investigating Officer and subject to the provisions of Section 438 Cr.P.C. The criminal miscellaneous petition stands disposed of.