- (1.) On 10.2.2006, the following order was passed:- "Allegation against the petitioners is that they along with Hari Om, Manoj and other accused assaulted the complainant on 11.1.2006 at 11.00 P.M. by going to his house. Petitioner No.1 was driving the indica car."
(2.) Counsel for the petitioners submits that since there are simple injuries, offence is primarily bailable except for sections 506 and 324 IPC and the petitioners are willing to join investigation. It is submitted that the alleged motive is for Hari Om or Manoj, who are not seeking anticipatory bail and the allegations of the complainant ought not to be taken at the face value at this stage for arrest of the petitioners.
(3.) Counsel for the State submits that since the petitioners are said to have assaulted the complainant and threatened him, grant of anticipatory bail will obstruct investigation and in any case, the petitioners may be granted interim anticipatory bail for some period to enable the investigating agency to find out the truth and also to watch the conduct of the petitioners. Adjourned to 10.3.2006.;