KRISHAN LAL KOCHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED petitioners have filed the present petition under Section 438 Cr.P.C. seeking blanket anticipatory bail for 2 days to enable them to approach a court of competent jurisdiction to obtain regular anticipatory bail.

(2.) IN the petition, it was alleged that the petitioners had a dispute with respondent No. 2 Mulakh Raj and his family members, with regard to two partnership firms which were formed as a result of two partnership deeds and that the petitioners had obtained civil Court decree against the private respondents. It was alleged that the private respondents were threatening to implicate the petitioners in some false cases through their close relatives and goondas, at various places. It was accordingly prayed that the petitioner be granted anticipatory interim bail for a period of 3-4 days by directing the police to give seven days' clear notice in writing to the petitioners to enable them to approach the court of competent jurisdiction to obtain regular anticipatory bail.

(3.) I have heard the learned counsel for the parties and have perused the record carefully.