SWARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Swaranjit Singh son of Bahal Singh and Mal Singh son of Mehar Singh have preferred the instant petition for the grant of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No.82 dated 11.9.2012, on accusation of having committed the offences punishable under sections 148, 323, 380, 447, 452, 454, 511 and 120-B read with section 149 IPC and section 25 of the Arms Act by the police of Police Station Sadar Muktsar, invoking the provisions of section 438 Cr.PC.

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

(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (Ritu Bahri, J.) passed the following order on 15.10.2012:-