JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.127, dated 27.12.2011, under Sections 323, 506, 147, 149, 450, 452, 326 IPC, (Sections 450, 452 & 326 IPC added later on) registered at Police Station Sohana, District SAS Nagar.

(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, SAS Nagar, vide which application filed on behalf of the petitioner for anticipatory bail was dismissed.

(3.) This is second application for anticipatory bail filed on behalf of the petitioner-accused. Earlier application for anticipatory bail was dismissed on merit by this Court vide order dated 16.5.2012 passed in Crl.M.No.M-13147 of 2012.