Surya Kant, J. - (1.) THE prayer in this petition is to release the Petitioners on regular bail in case F.I.R. No. 327 dated 2.11.2006 registered under Sections 323, 324, 148/149 and 326 IPC at Police Station Sadar, District Hoshiarpur.
(2.) IT may be noticed here that previously the Petitioners approached this Court for grant of anticipatory bail by way of Crl. Misc. No. 37959 -M of 2007. They were granted ad interim bail and pursuant thereto they had joined the investigation. Their aforesaid petition was later on disposed of vide order dated August 13, 2007, in terms of the ratio of the judgment of the Hon'ble Apex Court in the case of Adri Dharan Das v. State of West Bengal, : 2005(4) SCC 303, thereby directing them to seek regular bail from the trial Court. The Petitioner's application for regular bail, however, stands declined by the learned Additional Chief Judicial Magistrate, Hoshiarpur. It is fairly stated by learned State counsel that since the Petitioners have joined the investigation which has since been completed, no useful purpose shall be served by keeping the Petitioner in the judicial custody.
(3.) AFTER hearing learned Counsel for the parties and without expressing any views on the merits of the case, however, keeping in view the fact that no object would be achieved by keeping the Petitioners in judicial custody more so when the conclusion of trial will take considerably long period. This petition is allowed and it is directed that in the event of presentation of bail bonds along with two sureties in the like amount to the satisfaction of the learned trial Court, the Petitioners shall be admitted to regular bail. Disposed of.;