MAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . The learned counsel for the petitioners has submitted that a civil suit has also been filed by the complainant against the petitioners and the same is titled as Ram Chand v. Kesar Devi, which has been pending in the Court of Shri Gulab Singh, Civil Judge, Faridabad. The learned counsel for the petitioners makes a statement that if the learned Judge is transferred, the suit must be pending with the successor Judge.

(2.) LOOKING to this position and the facts alleged against the petitioners, I find that anticipatory bail with conditions can be granted to the petitioners.

(3.) IT would be open to the Investigating Officer to file an application for police remand if he considers it proper and the learned Magistrate would decide it on merits.