Alok Singh, J. - (1.) THIS is an application moved by three accused seeking anticipatory bail in case FIR No. 218 dated 21.10.2010 under Sections 148/149/323/341/506 IPC.
(2.) LEARNED Deputy Advocate General, Haryana, on instructions from Mr. Kanwar Pal, ASI, has fairly stated that part of the allegation in the FIR pertaining to looting of Rs. 5,000/ -has not been believed by the Investigating Officer on the basis of investigation. He has further stated that injuries on the person of the victim are simple in nature and that no recovery is to be made from the Petitioners - accused. He also stated that the Petitioners - accused have joined in the investigation. Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 9.12.2010 is made absolute. Petitioners shall abide by the limitations provided under Section 438(2) of the Code.;