RAM CHAND GUPTA - (1.) THIS order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 158 dated 24.04.2012, under Sections 148/149/323/452/506/435 IPC, registered at police station City Narnaul, District Mohindergarh.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Narnaul dismissing bail applications filed on behalf of the petitioners. This Court while issuing notice of motion on 16.05.2012 passed the following order in Crl. Misc. No.M-14373 of 2012:- "Crl.M.No.29140 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-14373 of 2012 Contends that there is civil dispute between the parties regarding the plot as parties are closely related. Further submitted that it is a case of only simple injuries except fracture on one finger, which has also not been attributed to present petitioners. Notice of motion to Advocate General, Haryana, for 30.5.2012. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C."
(3.) THIS Court while issuing notice of motion in Crl. Misc. No.M- 15073 of 2012 on 22.05.2012 passed the following order:- "Crl.M.No.30473 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-15073 of 2012 Contends that parties belong to same family and that there is dispute over a plot and that civil dispute between the parties is already pending. Further contends that it is a case of only simple injuries and that co-accused have already been granted interim bail by this Court. Notice of motion to Advocate General, Haryana, for 30.5.2012. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C. To be heard alongwith Crl.M.No.M-14373 of 2012.";