- (1.) IT is not in dispute that the injury, allegedly caused by petitioner No. 1 Baldev Singh, is simple in nature. Qua Bikramjit Singh, petitioner No. 2, to whom grievous injury has been attributed, his application for anticipatory bail has already been dismissed by this Court on March 16, 2006. IT is contention of counsel for the petitioners that under similar circumstances, regular bail has already been granted to one of the co-accused, namely, Akashdeep Singh, Without expressing any opinion on merits of the case, this petition is allowed. Subject to petitioner No.1 (Baldev Singh) putting up appearance before the Investigating Officer, as and when asked to do so, and furnishing bail/surety bonds to the satisfaction of that officer, his arrest shall remain stayed till further orders.;