PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the petitioners are neither named in the FIR, nor has any specific role been attributed to them. It is only on the basis of suspicion, that the petitioners are sought to be arrested. It is further contended that the main accused have already been released on regular bail.

(2.) NOTICE of motion to A.G.Punjab for 12.9.2006. Meanwhile, in the event of their arrest, the petitioners shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, subject to the following conditions :-