MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No.40 dated 28.06.2014, on accusation of having committed the offences punishable under Sections 323, 324, 427, 201 and 34 IPC and Section 25 of The Arms Act (the offence punishable under Section 326 IPC first added, then deleted), by the police of Police Station Sanaur, District Patiala.

(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. During the course of preliminary hearing, the following order was passed by this Court on February 09, 2015: -