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Judgment
8 paragraphs · 281 wordsS.S. Sudhalkar, J.
The injured are admittedly discharged from the hospital. The parties are near relations and looking to the way in which the offence has taken place and also the injuries being caused to the accused, the question is whether anticipatory bail should be granted to the petitioners in this case, moreover, in addition to the above reasons, the grievous injury is caused to Simro Bai and that is attributed to petitioner No. 1 who is a lady.
Considering all these facts, I find that anticipatory bail can be granted to the petitioners.
As a result, this petition is allowed. It is ordered that in case of arrest of the petitioners in connection with FIR No. 128 dated 9.6.1997, registered at Police Station Sadar Fazilka, for the offence under Sections 326/324/323/34 of the IPC they be released on bail by the police on their furnishing bail bonds of Rs. 15,000/ each with one surety in the like amount.
It would be open to the Investigating Officer to file an application for police remand if he considers it proper and the learned Magistrate would decide it on merits.
The petitioners shall cooperate with the police and petitioner Nos. 2 to 4 are directed to remain present in the Police Station whenever so required by the police with prior notice to them in writing. However, petitioner No. 1 shall make herself available to the police at her residence mentioned in the petition wherever so required.
If the petitioners go out from the place of their residence for more than two days, they shall inform the police station in advance in writing regarding the same.
Application allowed.