TALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Talwinder Singh and Harjinder Singh @ Kala, sons of Hardev Singh, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, namely, Maninder Singh @ Manjinder Singh and others, vide FIR No.251 dated 10.08.2012, on accusation of having committed the offences punishable under Sections 307, 336, 506, 148, 149 IPC and Section 25 of the Arms Act, by the police of Police Station City Tarn Taran, 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 20, 2013:-