Rajesh Bindal, J. - (1.) LEARNED counsel for the petitioners submitted that petitioner No. 3 in the present case is Panch of the village, who belongs to an opposition group. He had contested election against the present Sarpanch. Having that grudge, they have been implicated in this false case. Though in the FIR, the allegation is that the petitioners tried to strangulate the Gram Sachiv, however, there is no medico -legal report for any assault.
(2.) LEARNED counsel for the State submitted that the petitioners had tried to disrupt the proceedings for auction of trees standing on the land of the Gram Panchayat. However, he submitted that there is no medico -legal report of the Gram Sachiv showing that there was an attempt to strangulate him. After hearing learned counsel for the parties, in my opinion, custodial interrogation of the petitioners is not required. The petitioners are directed to appear before the Investigating Officer on 26.8.2011 at 10.00 AM. In case of arrest, the petitioners shall be released on furnishing of bail bonds to the satisfaction of the Arresting/Investigating Officer. They shall appear before the Investigating Officer as and when called upon for further investigation. They shall also be bound by all the conditions as contained in Section 438(2) Cr.P.C.
(3.) THE petition stands disposed of.;