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Judgment
Dev Darshan Sud, J.—All these petitions are being disposed of by a common order. The Petitioners have been charged for offences under Sections 147, 149, 323, 326 and 506 of the Indian Penal Code.
Notice of the petition was also given to the Respondent on 3.6.2010 and the Petitioners were directed to join the investigation. Pursuant to the order passed, the Petitioners have joined the investigation. Learned Additional Advocate General submits that the cars purportedly used for perpetrating the crime have been seized from the Petitioners. Their custodial interrogation is not required.
In this view of the matter, these petitions are allowed. The Petitioners shall abide by the conditions imposed by this Court vide order dated 3.6.2010. It is clarified that in case of violation/breach of any of the conditions, the Petitioners shall be taken into custody forthwith without reference to this Court. When the challan is filed in Court, the Petitioners shall apply afresh for bail to the learned trial Court.