GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners pray for grant of anticipatory bail in a Complaint case No. COMI/296/2017 dtd. 24/7/2017, filed under Sec. 3(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act') read with Ss. 452/323 IPC, Police Station Kathunangal, Amritsar Rural, pending in the Court of JMIC, Amritsar.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dtd. 29/4/2021 passed in CRM-M-18092-2021, vide which two of the co-accused have been granted concession of anticipatory bail by this Court. The operative part of the order reads as under:

(3.) Learned counsel for the petitioners further submits that petitioners are ready to appear before the trial Court and face the trial.