HARJIT SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court under Section 438 of the Code of Criminal Procedure (for short 'Cr.P.C.), seeking pre-arrest bail in the case arising out of FIR No.31 dated 29.4.2012 under Sections 379 and 506 of the Indian Penal Code read with Sections 25, 27, 54 and 59 of the Arms Act, registered at Police Station Ram Dass, Tehsil Ajnala, District Amritsar.

(2.) Notice of motion was issued.

(3.) Learned counsel for the petitioners vehemently contended that the land was owned by them and they have harvested their own crop therefrom. He further submits that in the meticulous compliance of the order dated 5.6.2012 passed by this Court, the petitioners have joined the investigation. They cooperated with the investigating agency and pursuant thereto licensed rifle of petitioner No.1 has been got recovered, which is now in the possession of the police.