- (1.) The petitioners, by way of instant petition under Section 438 Cr.P.C., seek pre-arrest bail in the case arising out of FIR No . 60 dated 18.4.2012 under Sections 363, 366-A, 120-B IPC, registered at Police Station Maqsudan, District Jalandhar.
(2.) Notice of motion was issued and interim protection was granted to the petitioners by this Court, vide order dated13.6.2012. Learned counsel for the petitioners submits that in compliance of the order dated 13.6.2012 passed by this Court, the petitioners have joined the investigation and cooperated with the investigating agency. He further submits that since nothing is to be recovered from the petitioners and their custodial interrogation is not required, the present petition deserves to be accepted.
(3.) Learned counsel for the State, on instructions from ASI Sikander Singh, Police Station Maqsudan, submits that petitioners have joined and cooperated with the investigating agency and their custodial interrogation is no more required. However, she submits that since the allegations are direct, serious and specific, the petitioners are not entitled for pre-arrest bail.;