GULSHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioners in FIR No.58, dated 2.4.2010, registered under Sections 323, 324, 452, 427, 506, 148, 149 IPC, at Police Station Salem Tabri, District Ludhiana. I have heard learned counsel for the parties and have gone through the whole record carefully.

(2.) This Court while issuing notice of motion on 30.8.2010, passed the following order:

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