KARAN SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. Custodial interrogation of the petitioners is not required as the weapons with which they were allegedly armed are available in every hearth and home. For recovering those weapons, they can be joined in the investigation and if they get any recovery effected, that recovery will be binding on them. According to the prosecution, they entered the house when others had already entered and were giving injuries and if that was so, whether it will be dubbed as entering into the house after having made preparation to cause hurt alongwith the co-accused is debatable.

(2.) Learned counsel for the petitioners submits that Karan Singh is posted in the office of Sanitation Department, West Zone, Municipal Corporation of Delhi and Itwari is also Sweeper in Govt. High School, Shikohpur and at the relevant time, they were present on their respective duties and they have produced certificates issued by the Heads their respective organisations that they were present there at the relevant time.

(3.) Looking to the facts and circumstances of the case, I think we should not delve deep into these submissions lest there should be any prejudice to the trial on merits. In the fitness of things, however, I feel that the petitioners should be allowed anticipatory bail. So, it is ordered that in the event of arrest, the investigating officer will call upon the petitioners to furnish bail. They shall join the investigation and keep joining the investigation. Orders accordingly.