MANGAT SINGH ALIAS MANGTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner contends that the injury, attributed to the petitioner, is simple. The petitioner's co-accused, namely, Charanjit Singh Johar and Maninder Singh @ Pannu have already been granted interim anticipatory bail by this Court, vide order dated 7.7.2006, passed in Crl.Misc.No.38504.M of 2006.

(2.) NOTICE of motion to A.G.Punjab for 28.8.2006. To be heard alongwith Crl.Misc.No.38504.M of 2006. Meanwhile, in the event of his arrest, the petitioner shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, subject to the following conditions :-