SADHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR . Predecessor has already stayed the arrest of the petitioners. Learned AAG, Punjab informs that the petitioners have joined the investigation. The case pertains to the theft of crop standing in the land. There gems to be some dispute over the question of rightful occupant of the land in question. Anticipatory bail granted to the petitioners on the condition that in the event or their arrest in cage F.I.R. No. 60/97 dated 14.7.1998, Police Station Tapa, Tehsil Barnala, under Sections 447, 380, 148, 149 I.P.C., they shall be released on bail on each of them executing the bail bond and surety bond in the sum of Rs. 10,000/ - to the satisfaction of the arresting/investigating officer on the further condition that they shall make themselves available for interrogation by the police and shall attend the police station on 8.10.1998 at 3 P.M. and thereafter as and when called upon to do so by a notice in writing.