AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Ajay Kumar son of Nanak Chand and Sunil Kumar son of Darshan, have preferred the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.69 dated

(2.) 07.2012, on accusation of having committed the offences punishable under Sections 326, 323, 324 and 506 IPC, by the police of Police Station Gate Hakima, District Amritsar, 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 January 23, 2013:-