DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition, filed under Section 438 Cr.P.C., for grant of anticipatory bail in to the petitioner in FIR No. 186 dated 18.10.2019, registered under Sections 341 , 323 , 506 , 148 , 149 , 326 , 308 of the IPC (Section 307 and 325 added later on) at Police Station Sadar Sangrur, District Sangrur.

(2.) The first petition bearing CRM-M-55757-2019 was dismissed as withdrawn on 18.02.2020 by passing the following order:

(3.) However, instead of surrendering before the trial Court in compliance with the aforesaid order, the petitioner has moved the present petition seeking grant of anticipatory bail.