ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in FIR No. 106, dated 13.3.2010, registered under Sections 307, 452, 324, 323, 427, 148, 149 IPC, at Police Station Sadar, Amritsar.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) A coordinate Bench of this Court while issuing notice of motion on 6.10.2010, passed the following order: