AJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) At the very outset, learned State counsel has submitted the report to the effect that Ajwinder Singh @ Avjinder Singh @ Kala (petitioner No. 1) is habitual offender and is involved in four other serious criminal cases. Faced with the situation, learned counsel intends to withdraw the present petition on his behalf.

(2.) Dismissed as withdrawn, as prayed for.

(3.) Be that as it may, Varinder Singh @ Bindu Grewal son of Sarabjit Singh (petitioner No. 2) has preferred the instant petition for anticipatory bail in a case registered against him and his other co-accused by means of FIR No. 139 dated 23.8.2011, for commission of offences punishable under Sections 336, 160, 506, 148, 149 IPC and Sections 25, 27, 54, 59 of the Arms Act (an offence punishable under Section 427 IPC was added and offence punishable under Section 160 IPC was later on deleted), by the police of Police Station Sadar Ludhiana, District Ludhiana City, invoking Section 438 Cr.P.C.