- (1.) On February 16, 2012, this Court had passed the following order: The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case FIR No. 242 dated 17.7.2011 registered at Police Station Sadar, Rohtak, under Sections 323, 506, 307 and 34 IPC. Learned counsel for the petitioners contends that the petitioners have caused simple injuries to Devi Singh, husband of the complainant, in the occurrence. Further submits that a compromise has arrived at between the parties as they have decided to bury their feud and promote everlasting peace, amity and harmony. To fortify his submission, learned counsel has placed reliance upon the affidavits of Devi Singh, injured and complainant-Darshana Devi (Annexures P2 and P3). Issue notice of motion to the Advocate General, Haryana, for 5.3.2012. Meanwhile, in the event of arrest, the petitioners shall be admitted to interim bail on their furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioners shall, however join the investigation as and when called for and they will also abide by the conditions as specified under Section 438 (2) Cr.P.C.
(2.) Counsel for the State, on instructions from Darshan Singh ASI, Police Station Sadar Rohtak, states that the petitioners have joined the investigation and are no longer required for custodial interrogation by the investigating agency. The investigating officer has also vouchsafed the factum of compromise.
(3.) For the reasons stated in order dated February 16, 2012 and in view of the statement made by Counsel for the State, the present petition is accepted. The interim pre-arrest bail granted to the petitioners vide order dated February 16, 2012 is made absolute and it is ordered that in the event of arrest, the petitioners shall be released on bail to the satisfaction of the arresting/investigating officer. However, they shall continue to appear before the investigating agency as and when called-for till filing of a report under Section 173 Cr.P.C. They shall also abide by the conditions specified under Section 438 (2) Cr.P.C. On submission of the report under Section 173 Cr.P.C., the petitioners shall be permitted to furnish regular bail bonds to the satisfaction of the trial Court.;