MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Manjit Singh son of Mohinder Singh and others, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their other co -accused, vide FIR No.49 dated 29.03.2013, for the commission of offences punishable under Sections 379, 447, 427 and 149 IPC, by the police of Police Station Kotwali Kapurthala, invoking the provisions of Section 438 Cr.P.C.

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

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on May 29, 2013: -