CHANDER BHUSHAN AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 110 dated 15.07.2013, under Sections 323 /324 /326 /148 /149 IPC, registered at police station Maqsudan, Jalandhar. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Jalandhar dismissing bail applications filed on behalf of the petitioners.

(2.) THIS Court while issuing notice of motion on 31.07.2013 passed the following order in Crl. Misc. No. M -24647 of 2013: -

(3.) IT has been contended by learned counsel for the petitioners that they have already joined the investigation pursuant to said orders dated 31.07.2013 and 13.08.2013.