- (1.) Petitioners have filed this petition under Section 439 of the Code of Criminal Procedure, 1973 praying for grant of regular bail in cross case registered in FIR No.292 dated 21.05.2012 under Sections 148, 149, 307 of Indian Penal Code at police Station Sadar, Karnal, District Karnal (Annexure P-1), however in order of learned Addl. Sessions Judge, Karnal offence under Section 323, 324 of the Indian Penal Code ('IPC' in short)is also mentioned.
(2.) Learned counsel for the petitioner has submitted that it was a case of version and cross version. The cross version was put up by the complainant after four days of the registration of the FIR by the petitioners. Four persons have suffered injuries from the side of petitioners. During investigation, complainant party was found to be aggressor. Petitioners are in custody since 23.06.2012.
(3.) Learned State counsel, who is assisted by learned counsel for the complainant has opposed the petition.;