- (1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No.170 dated 23.7.2006 under Sections 323,324,148, 149 IPC (Section 326 IPC added later on) registered at Police Station Sadar Faridkot, have filed this petition under Section 438 Cr.P.C. for the grant of anticipatory bail.
(2.) I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 17, 2006 passed by this Court.
(3.) Counsel for the petitioners contends that initially the FIR was registered for the offence under Sections 323/324/148/149 IPC and the petitioners were released on bail and after five days, the offence under Section 326 IPC was added. Counsel further contends that none of the injuries suffered by the complainant is attributed to the petitioners. Counsel contends that in terms of the aforesaid interim order, all the petitioners have joined the investigation. This fact has not been disputed by the State counsel and he further on instructions from ASI Amarjit Singh states that the petitioners are no more required for further investigation.;