- (1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No.180 dated 21.11.2005 registered under Sections 306/34 IPC at Police Station Sadar Narnaul, District Mohindergarh, have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. This order be read in continuation of the earlier order dated August 17, 2006 passed by this Court.
(2.) Counsel for the petitioners contends that the petitioners have been falsely implicated in this case as they are neither the relatives of deceased Suman nor brother and sister-in-law of her husband. During the investigation, the petitioners were found innocent by the police. Subsequently, during the trial, the petitioners have been summoned on the statement of one Kashmira. Counsel contends that the statement of Kashmira was duly considered by the police and during investigation, the stand taken in his statement was not found to be correct.
(3.) Counsel for the petitioners contends that in terms of the aforesaid interim order, the petitioners had appeared before the trial Court and furnished their regular bail bonds which have been accepted and attested and since then they are regularly appearing. These fact have not been disputed by the State counsel.;