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Judgment
9 paragraphs · 272 wordsSabina, J.—Petitioners have filed this petition u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 42 dated 08.07.2010, under Sections 148, 149, 323, 324, 285, 325, 506, 307 of Indian Penal Code and Sections 25 of Arms Act, 1959 registered at Police Station Satnali, District Mahendergarh.
At the time of issuance of notice of motion on 10.09.2010, the following order was passed by this Court:
Learned Counsel for the Petitioners has submitted that the Petitioners had been released on regular bail but an offence u/s 307 IPC has been added later on. As per the opinion of the Doctor, injuries on the person of Shakti Singh could be dangerous to life if they had not been treated in routine course. None of the injuries on the person of Shakti Singh were on the vital part of the body.
Notice of motion for 12.10.2010.
In the meantime, the Petitioners are directed to surrender before the Magistrate concerned and the Magistrate shall release the Petitioners on interim bail subject to its satisfaction.
Learned Counsel for the Petitioners has submitted that in pursuance of the above order the Petitioners have surrendered before the Magistrate and have furnished interim bail.
Accordingly, without expressing any opinion on the merits of the case, the interim bail furnished by the Petitioners before the Magistrate in pursuance of the order of this Court, is made absolute.
However, it is clarified that in case, the Petitioners again attack the complainant party then complainant party would be free to seek cancellation of bail.
The petition stands disposed of accordingly.