- (1.) The petitioners seek grant of anticipatory bail in case FIR No.581, dated 13.10.2010, registered under Sections 148, 323, 324, 325, 307, 302/149 of the IPC, at Police Station Sadar Karnal, District Karnal.
(2.) On 25.7.2011, the following order was passed:- "Learned counsel for the petitioners states that the petitioners have been summoned under Section 319 Cr.P.C and relies upon the order dated 9.6.2011 passed in Crl. Misc No. M 18386 of 2011 to contend that similar accused who was also summoned under Section 319 Cr.P.C has been granted the concession of anticipatory bail."
(3.) Counsel for the respondent, on instructions from ASI Manjit Singh, has accepted these factual assertions.;