SAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS second petition for grant of anticipatory bail has been filed on the grounds: that after rejection of the earlier application for bail, the petitioner has been declared a proclaimed offender, Baljit Singh, coaccused has already been granted regular bail and on a complaint filed by the petitioner's side, the complainant in the present FIR has been summoned.

(2.) IN view of the dismissal of the earlier application for grant of anticipatory bail, no ground to grant anticipatory bail to the petitioner. Dismissed. If, however, the petitioner surrenders before the trial Court, within a week from today, his application for regular bail shall be considered and decided, in accordance with law, within a week thereafter.