KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioners in FIR No.35, dated 15.3.2010, registered under Sections 295-A, 120-B, 323, 148, 149 and 506 IPC, at Police Station Mehta, District Amritsar.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully. This Court while issuing notice of motion on 27.5.2010, passed the following order: Crl.M.No.28996 of 2010 Application is allowed subject to all just exceptions. Heard.

(3.) IT has been stated by learned counsel for the petitioners that pursuant to the said order, the petitioners have already joined the investigation.