- (1.) Heard learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioners are apprehending their arrest in Nagri P.S Case no. 26 of 2011 corresponding to G.R No. 1399 of 2011 for the offence under Sections 147, 148, 149, 452, 323, 307, 380, 427, 506 of the Indian Penal Code and Section 302 I.P.C has been added.
(3.) Anticipatory bail application of these petitioners were earlier dismissed as withdrawn vide order dated 16.6.2011 in A.B.A No.1611 of 2011 as after some arguments, learned counsel for the petitioners had sought permission to withdraw the application.;