MANJEET Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforesaid 4 petitions filed on behalf of Manjeet, Kapil Kumar, Ravi and Naresh seeking grant of anticipatory bail in respect of a case registered vide FIR No.264 dtd. 13/6/2021 at Police Station City Mahendergarh, District Mahendergarh, under Ss. 147/149/285/379-A/427/448/511 IPC and Sec. 25 of the Arms Act.

(2.) At the time of issuance of notice of motion in CRM-M-40177- 2021, the following order was passed on 27/9/2021:

(3.) Even in the other connected cases, this Court had ordered for stay of petitioners' arrest while issuing notice of motion.