SANJAY KUMAR AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a second application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the Petitioners in case FIR No. 11 dated 13.04.2010 under Section 324, 323, 506, 148, 149 of Indian Penal Code (Subsequently Section 326/307 IPC has been added), registered at Police Station Bahav Wala, District Ferozepur.