MAJOR SINGH AND ORS 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. 50 dated 31.10.2010 under Sections 382/323/149 of the Indian Penal Code and Sections 3/4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Samalsar, District Moga.

(2.) The contents of the FIR, as reproduced in Para 1 of the petition, read as under:

(3.) After hearing learned Counsel for the Petitioners, I am of the opinion that, no ground for grant of anticipatory bail to the Petitioners is made out.