SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in FIR No. 207, dated 30.12.2007, registered under Sections 307, 452, 427, 34 IPC, at Police Station Ghuman, District Gurdaspur, Punjab, in which the Petitioner has been summoned to face trial under Section 319 Code of Criminal Procedure

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court while issuing notice of motion on 14.10.2010, passed the following order: