KARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioners in terms thereof in a case registered vide FIR No.90 dated 12.7.2009 under Sections 307, 382, 323, 324, 506, 427, 452, 148, 149, 120-B IPC, at Police Station Bassi Pathana, District Fatehgarh Sahib.

(2.) The allegations against the petitioners are that they were instrumental in organising an attack on the complainant party. It was contended before this Court by the learned counsel for the petitioners that no injury has been attributed to the petitioners. Noticing the aforesaid contention, this court on 1.9.2009 had granted interim protection to the petitioners subject to the condition that they comply with the provisions of Section 438(2) Cr.P.C.

(3.) It has now been contended by the learned counsel for the petitioners and not controverted by the learned counsel appearing for the State of Punjab on instructions from ASI Karamjit Kaur that the petitioners have since joined the investigation.