MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS -Baldev Singh son of Mohinder Singh and others, have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them, vide FIR No. 32 dated 04.04.2014, on accusation of having committed the offences punishable under Sections 323, 452, 427, 448, 506, 148 read with Section 149 IPC, by the police of Police Station Maqboolpura, District Amritsar.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on July 07, 2014: - counsel, inter alia, contended that "Learned complainant -Swati Sharma was a tenant in the premises in dispute belonging to petitioner No.2, wherein she was running a beauty parlour. She has already filed a civil suit for permanent injunction against Kashmir Kaur wife of landlord (petitioner No.2), which is still pending. The argument is that petitioners have been falsely implicated in this case by the complainant to put pressure and to wreak vengeance on account of previous litigation and strained relationship between landlord and tenant. Heard. Notice of motion be issued to the respondent, returnable for 30.07.2014. Meanwhile, the petitioners are directed to join the investigation before the next date of hearing. In the event of their arrest, the Arresting Officer would admit them to bail on their furnishing adequate bail and surety bonds in the sum of Rs.25,000/ - each to his satisfaction." ;