MALOOK SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Malook Singh s/o Jagat Singh and Palwinder Singh s/o Kishan Singh, have preferred the instant petition for grant of anticipatory bail in a case, in which they were summoned to face trial under Section 319 Cr.P.C. by means of FIR No.76 dated 03.6.2010 (Annexure P-1) for commission of offences punishable under Sections 308, 326, 325, 324, 323 and 506 read with Section 34 IPC, registered by the police of Police Station Mukerian, District Hoshiarpur invoking the provisions of Section 438 Cr.P.C.

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

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