BUNTY AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioners under Sections 307, 325, 324, 323, 109, 148, 149 IPC, at Police Station Kotwali Bathinda, District Bathinda, vide FIR No. 712 dated 28th September, 2009.

(2.) Learned Counsel for the petitioners at the outset submits that he does not press the petition for bail in respect of petitioner No. 1, namely, Bunty son of Darshan at this stage.

(3.) Dismissed as withdraw qua petitioner No. 1.