VARUN GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Varun Gupta and Arun Gupta alias Lambar sons of Vijay Kumar Gupta have directed the instant petition for the grant of anticipatory bail in a case, registered against them along with their other co-accused, by way of FIR No.131 dated 10.10.2012 (Annexure P1), for the commission of offences punishable under sections 324, 325, 326 and 427 read with section 34 IPC by the Police of Police Station Dhariwal, District Gurdaspur, invoking the provisions of section 438 Cr.PC.

(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 1.12.2012:-