DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned AAG, Punjab assisted by Mr. Paramjit Batta, Advocate.

(2.) LEARNED counsel for the petitioners has produced a copy of the FIR No. 10 dated 17.3.1996 registered at Police Station Sirhind. The same has taken on record. Learned counsel for the petitioners has argued that this FIR is dated 17.3.1996 and as a counter-blast the present complaint, Annexure P-1, which is dated 19.3.1996 is made. He has also argued that the alleged incident against the petitioners is of 16.3.1996 and the complaint was given on 19.3.1996 at the belated stage. The complainant is trying to delay the matter.

(3.) AS a result this petition is allowed. It is ordered that in case of arrest of the petitioners in connection with FIR No. 10 dated 17.3.1996 registered at Police Station Sirhind under Section 420/467/468 IPC, they be released on bail by the police on their furnishing bail bond of Rs. 25,000/- each with one surety for the like amount each.