KAILASH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the parties. Learned counsel for the State submits that the petitioners have joined investigation and their custody is not required for the purpose of investigation. Learned counsel appearing for the complainant has, however, opposed the application for the grant of bail. It is submitted that the petitioners have indulged in other activities of similar nature and FIR No.63 of 2007 has been registered against them at Police Station Sarai Khawaja, Cr.M. No.55606-M/2006

(2.) DISTRICT Faridabad. After giving my thoughtful consideration to the matter, it may be noticed that the custody of the petitioners is not required in the present FIR. Insofar as the second FIR that has been registered is concerned, it would be seen in the facts and circumstances of the said case as to the nature of the offence that has been committed. For the foregoing reasons, the criminal miscellaneous petition is allowed. The interim order dated 12.9.2006 is made absolute. The petitioners in the event of their arrest shall be admitted to bail on the same terms and conditions subject to provisions of Section 438 Cr.P.C.