PUSHAP KUMAR AND ANOTHER Vs. HANS RAJ

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 of the Code of Criminal Procedure (for short 'Cr.P.C.') for grant of anticipatory bail in complaint No. 61 dated 22.2.2008 titled as Hans Raj vs. Dinesh Kumar @ Monu and others under Sections 420/120-B of Indian Penal Code (in short 'IPC') pending in the Court of learned Chief Judicial Magistrate, Gurdaspur

(2.) At the time of issuance of notice of motion on July 02,2010, the following order was passed by this Court :-

(3.) Criminal Misc. M- No.18467 of 2010 -2- Learned counsel for the petitioners has submitted that in terms of the above order, petitioners have surrendered before the trial Court and have furnished interim bail on 5.7.2010.