MUKHTIAR SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 of the Code of Criminal Procedure (for short 'Code of Criminal Procedure') for grant of anticipatory bail in FIR No. 45 dated 8.6.2010 under Sections 406/498-A of Indian Penal Code (in short 'IPC') registered at Police Station PAU Ludhiana District Ludhiana.

(2.) At the time of issuance of notice of motion, the following order was passed by this Court on 05.8.2010:

(3.) Learned State Counsel, on instructions from ASI Paramjit Singh, has submitted that the Petitioners have joined the investigation but the gold articles are yet to be recovered.