SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 438 Cr.P.C., wherein the petitioner seeks the indulgence of this court for grant of anticipatory bail.

(2.) In FIR bearing No.52 of 23/5/2022, registered at Police Station Bahavwala, District Fazilka, offences constituted under Ss. 365, 506, 148, 149 of the IPC, and, Ss. 25 and 27 of the Arms Act, are embodied.

(3.) Since with respect to co-accused in the petition FIR, this court, through respectively made orders on 6/7/2022, and, on 13. 07.2022, upon CRM-M-27672-2022, and, upon, CRM-M-29542-2022, has admitted the petitioners therein to pre arrest bail.