JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 439 Cr.P.C.is for grant of bail to the petitioner in case FIR No.194, dated 16.7.2010, under Sections 3,4, 5 of the Explosives Substances Act, under Section 25 of the Arms Act and under Sections 17, 18 and 20 of the Unlawful Activities (Prevention) Act, registered at Police Station City Khanna, District Khanna.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Ludhiana, vide which application filed on behalf of the present petitioner for bail was dismissed.

(3.) Brief allegations against petitioner-accused are that there was secret information with the police that petitioner-accused alongwith co accused is a member of a gang and that they were having in their possession illegal arms including explosives substances and that they had gathered near Atwal Palace and were planning to explode bombs in Ludhiana. At this stage, after arguing for some time, learned counsel for the petitioner requests for withdrawal of this petition.