HARVINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Harvinder Singh, Lakhwinder Singh and Rajinder Singh, sons of Gurcharan Singh, have directed the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.165 dated 24.07.2013, on accusation of having committed the offences punishable under Sections 336, 452, 34 IPC read with Sections 25 & 27 of the Arms Act, by the police of Police Station Sadar Ferozepur, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) 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.