DEVINDER SINGH ALIAS BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) Crl.M.No.56860 of 2010 Application is allowed subject to all just exceptions.

(2.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.16, dated 17.3.2009, under Sections 452, 386, 506, 148, 149 IPC, and Sections 25 and 27 of the Arms Act, registered at Police Station Sadar Mansa, District Mansa.

(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Mansa, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.