- (1.) COUNSEL for the petitioners contends that as per the allegations levelled in the FIR, petitioner no.1 has been attributed a lalkara, whereas petitioner no.2 has been attributed a dang blow, to the waist of the complainant. This injury to the waist has been declared simple. It is contended that the injury answering to the description of an offence under Section 326 of the Indian Penal Code is attributed to Jodh Singh and Sukhdev Singh, who are already behind bars.
(2.) NOTICE of motion to Advocate General, Punjab for 19.9.2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :- i)that they shall make themselves available for interrogation by a police officer as and when required ; ii)that they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; iii)that they shall not leave India without the previous permission of the Court.;