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Judgment
8 paragraphs · 259 wordsSabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 109 dated 11.5.2007, under Sections 148, 307, 302, 326, 324, 341, 149 of the Indian Penal Code at Police Station Tanda District Hoshiarpur.
At the time of issuance of notice of motion on 29.7.2010, the following order was passed:
Learned Counsel for the petitioners has submitted that the petitioners was found innocent and were placed in column No. 2 at the time of presentation of challan against the accused. Application u/s 319 Cr.P.C. was Criminal Misc. No. M-21093 of 2010 (O&M) filed by the prosecution during the pendency of the trial and the petitioners were summoned as additional accused, but the same application was dismissed on 31.5.2008. The said order was maintained by this Court vide order dated 21.11.2008 in Criminal Revision No. 1532 of 2008. Now supplementary challan has been presented against the petitioners.
Notice of motion for 6.9.2010.
In the meantime, the petitioners are directed to surrender before the Area Magistrate and the Area Magistrate shall release the petitioners on interim bail subject to its satisfaction.
Learned Counsel for the petitioners has submitted that in terms of the above order, the petitioners have surrendered before the Area Magistrate and have furnished interim bail. Now the case has been committed to the Court of Session.
Accordingly, the interim bail furnished by the petitioners before the Area Magistrate, in terms of order reproduced above, is made absolute.
Petition stands disposed of accordingly.