AI Structured Summary
Not yet generated for this judgment
Judgment
RAJ MOHAN SINGH, J.(ORAL)
On 09.02.2018, following order was passed:-
“Learned counsel for the petitioners contends that in respect of alleged occurrence dated 16.01.2018, FIR came to be registered only on
26.01.2018. No allegation has been made in the FIR that the petitioner was carrying any gun or caused injuries to the complainant or any other
person. No description of vehicle has been given in the FIR so as to enlarge the scope of false implication at a later stage. Learned counsel further
submits that mode of arrival in the house of the master of the complainant is also missing.
Notice of motion for 16.03.2018.
In the meanwhile, petitioners are directed to appear before the SHO/Investigating Officer to join investigation on 14.02.2018 and in the event of their
arrest, they shall be enlarged on ad interim bail, subject to the satisfaction of Arresting Officer. However, petitioners shall abide by the conditions as
envisaged under Section 438(2) Cr.P.C.â€
Learned counsel for the petitioners submits that in pursuance of order dated 09.02.2018, petitioners have joined the investigation.
This fact has been admitted by learned State Counsel on instructions from ASI Punam Chand.
In view of above, order dated 09.02.2018 is made absolute.