KRISHAN KUMAR @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Krishan Kumar @ Sonu Pahuja son of Gobind Lal and others, have directed the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.101 dated 26.04.2013, for the commission of offences punishable under Sections 452, 323, 341, 506 and 149 IPC (the offence punishable under Section 326 IPC was added later on), by the police of Police Station Kotwali Bathinda, 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 May 20, 2013:-