- (1.) This Court, on January 24, 2012, 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 arising out of FIR No. 98 dated 7.8.2010, registered at Police Station Odhan, District Sirsa, under Sections 365, 366A and 376 IPC. Learned counsel for the petitioners contends that Gurdeep Singh, main accused, has been arrested and released on regular bail. Furthermore, the prosecutrix, in her statement, under Section 164 Cr.P.C., had absolved the main accused and the petitioners, who are stated to be his friends, were found innocent by the Investigating Agency and now they have been summoned to stand trial by the trial Court after invoking Section 319 Cr.P.C. Issue notice of motion to the Advocate General, Haryana, for 6.2.2012. In case, the petitioners appear before the Summoning Court, on or before 1.2.2012, they shall be released on interim bail.
(2.) Counsel for the State has placed on record a certified copy of the order dated 31st January, 2012 passed by the Additional Sessions Judge, Sirsa, to contend that the petitioners had complied with the order dated January 24, 2012 and they have been released on interim bail.
(3.) Consequently, the present petition is accepted and the interim pre-arrest bail granted to the petitioners vide order dated 24th January, 2012 is hereby made absolute, subject to their furnishing fresh bail bonds to the satisfaction of the summoning Court.;