GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Gagandeep Singh son of Paramjit Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with other co-accused, vide FIR No.243 dated 06.09.2012, on accusation of having committed the offences punishable under Sections 307 & 148 read with Section 149 IPC and Sections 25/27 of the Arms Act, 1959, by the police of Police Station Civil Line Batala, District Gurdaspur, 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 April 03, 2013 :-