SHINGARA SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Shingara Singh son of Gurmukh Singh, Jaswant Singh son of Natha and Rana @ Ranjit Singh son of Shingara Singh, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their co -accused, vide FIR No. 125 dated 08.07.2012, on accusation of having committed the offences punishable under Sections 307, 382, 452, 427, 447, 506, 511 and 148 read with Section 149 IPC and Sections 25 and 27 of the Arms Act, by the police of Police Station Gurharsahai, District Ferozepur, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) AT the very outset, on instructions from HC Gurdip Singh, learned State Counsel has acknowledged the factual matrix and submitted that the petitioners have already joined the investigation. They are no longer required for further interrogation, at this stage. There is no history of their previous involvement in any other criminal case. Even, since the prosecution has not yet submitted the final police report (challan) against the accused, so, the final conclusion of trial will naturally take a long time. In the light of aforesaid reasons and taking into consideration the totality of facts and circumstances, emanating from the record, as discussed here -in -above, the instant petition for anticipatory bail is accepted. The interim bail already granted to the petitioners by this Court, by virtue of order dated August 19, 2013, is hereby made absolute, subject to the compliance of the conditions, as contemplated under Section 438(2) Cr.P.C.