- (1.) THE petitioners seek grant of anticipatory bail in case FIR No.25, dated 6.2.2011, registered under Sections 452/324/307/323/506/34 of the IPC, at Police Station Phagwara City, District Kapurthala. On the last date of hearing, the following order was passed:- " Learned counsel states that at best the case against the petitioners is of fight. Further states that the petitioners also suffered serious injuries and no action has been taken on their counter complaint. Also argued that though Civil Hospital was in close vicinity, yet medical opinion regarding seriousness of injuries was obtained from a private doctor. Notice of motion. Mr. S.S.Chandumajra, DAG Punjab, at the asking of the Court, accepts notice on behalf of respondent No.1-State. Learned counsel for the petitioners has supplied a copy of the petition to the learned DAG today in Court itself. Adjourned to 21.03.2011."
(2.) COUNSEL for the respondent, on instructions from ASI Paramjit Singh, has accepted the fact that the petitioners had also suffered injuries and that the medical opinion regarding the seriousness of the injuries on the complainant was obtained from a private doctor. He is also not in a position to deny that no action has been taken against the complainant with regard to the injuries suffered by the petitioners. In these circumstances, I deem it appropriate to grant the concession of anticipatory bail to the petitioners. Consequently, the petitioners are directed to appear before the Investigating Officer on 31/3/2011 from 11 am to 4 pm and in the event of their arrest, they shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions contained in Section 438(2) of the Cr.P.C. Petition stands disposed of.;