(1.) THE bail applications have been opposed by the counsel for the State as well as the counsel for the complainant that S/Shri Satwinder Pal Singh, Kastura Singh, Swarn Singh and Balwinder Singh took the law into their own hands when they trespassed into the house of the complainant. It will be a debateable issue that under what circumstances the complainant has received the injuries inside the house of the accused. The case of custodial interrogation is not made out qua any of the petitioners since the injured in this case has already been discharged and only simple injuries have been allegedly suffered by the complainant. The learned counsel for the complainant submits that investigation is at the initial stage and ear rings of Smt. Harbans Kaur are yet to be recovered from the petitioners and in these circumstances the petitioners are not entitled to anticipatory bail. The doubt which has been expressed by the learned counsel for the complainant can be well met when the direction to the petitioners will be given to join the investigation. Resultantly, the directions 9.10.1998 passed in Crl. Misc. No. 26973-M of 1998 and the direction dated 13.10.1998 passed in Crl. Misc. No. 27269-M of 1998 are hereby confirmed. The petitioners will join the investigation as and when called upon by the Investigation Officer. They will not leave the country without the prior permission of the CJM concerned. They will not tamper with the prosecution evidence, directly or indirectly. They will also surrender their passports, if any, with the Investigating Officer.