LAKHWINDER SING & ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to petitioners-Lakhwinder Singh, Jagjeet Singh and Shankar, who have been booked for having committed the offences punishable under Sections 148, 307 and 323 read with Section 149, IPC as well as Section 25 of the Arms Act.

(2.) Learned counsel for the petitioners prays for withdrawal of the present petition for grant of anticipatory bail to petitioners-Lakhwinder Singh and Jagjeet Singh with liberty to surrender before the learned Area Judicial Magistrate and move an application for grant of bail before the appropriate Court.

(3.) The petition for grant of anticipatory bail to petitioners-Lakhwinder Singh and Jagjeet Singh is permitted to be withdrawn with the liberty aforesaid.