MUKHWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised their right of anticipatory bail and lost in the Court of Session, petitioners Mukhwant Singh and Sukhwant Singh, have directed the present petition for anticipatory bail in a case, registered against them, vide FIR No.131 dated 18.7.2010, on accusation of having committed the offences punishable under sections 323, 324 and 326 read with section 34 IPC by the Police of Police Station Dhariwal, Distt. Gurdaspur, invoking the provisions of section 438 Cr.PC.

(2.) Having heard the learned State counsel, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this context.

(3.) A Coordinate Bench of this Court (Gurdev Singh, J.), while issuing notice of motion, has passed the following order on 17.8.2010:-