JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Jagjit Singh son of Mohinder Singh and others have preferred the instant petition for anticipatory bail in a case registered against them, by means of FIR No.49 dated 29.3.2013, for commission of offences punishable under Sections 379, 447, 427 and 149 IPC, by the police of Police Station Kotwali Kapurthala, 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 06.05.2013: -