ANOKH SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.33 dated 24.7.2010, under Sections 447, 448, 506, 148, 149 of the Indian Penal Code read with Sections 25 and 27 of the Arms Act, 1959 at Police Station Chatiwind District Amritsar. While issuing notice of motion, the following order was passed by this Court on 1.11.2010:-

(2.) Notice of motion for 6.12.2010 In the meantime, in the event of arrest, the petitioners be admitted to interim bail subject to the satisfaction of the Arresting Officer. They shall abide by the conditions envisaged under Section 438 (2) of the Code of Criminal Procedure."

(3.) Learned State counsel, on instructions from ASI Prem Pal, has submitted that the petitioners have joined investigation in terms of the order reproduced above.