BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Baljit Singh, apprehending his arrest in a nonbailable offence in case FIR No.75 dated 9.4.2006 under Sections 302/307/ 323/324/447/148/149 IPC, 25/27/54/59 of the Arms Act, registered at police Station Kharar, has filed this petition under Sec.438 of the Code of Criminal Procedure for the grant of anticipatory bail. After hearing counsel for the petitioner and keeping in view the nature of allegations against the petitioner and the fact that one person has died in the occurrence, I am not inclined to grant the discretionary relief of anticipatory bail to the petitioner. Dismissed.