HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 12 dated 17.02.2012, under Sections 420/406/120B IPC, registered at police station Lehra, District Sangrur.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned orders passed by learned Additional Sessions Judge, Sangrur dismissing bail applications filed on behalf of the petitioners.

(3.) Brief allegations are that, complainant Amrit Kaur was known to petitioner-Harbans Singh, who used to visit the house of complainant. On his persuasion, complainant met co-accused Gurjeet Singh, Jangir Singh and Amarjeet Kaur and their gunman Bhushan Kumar. All of them told complainant that they used to send people abroad and used to provide permanent job to them and used to take the responsibility of the entire work.