RAM DAS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that a dispute with respect to the boundaries of plots has led to the lodging of this false FIR. The only allegation is that the petitioners stole 200 bricks. It is further contended that the petitioners' plea for anticipatory bail was rejected by the trial Court only on the ground that the bricks had not been recovered. Notice of motion to A.G.Punjab for 14.9.2006.

(2.) 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 :-