BALJIT SINGH AND OTHERS Vs. BALWINDER SINGH

JUDGEMENT

(1.) Petitioners-Baljit Singh and others, have directed the instant petition for the grant of anticipatory bail in a criminal case instituted on the private complaint, in which, they were summoned to face trial by the trial Court, for the commission of offences punishable under Sections 302, 201, 404, 148 and 149 IPC, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the respondent.

(3.) After hearing the learned counsel for the petitioners, going through the record with his valuable help and after deep consideration of the entire matter, to my mind, the petitioners are entitled to the concession of anticipatory bail in this context.