JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.27 dated 11.06.2016, registered under Sections 186/353/332/201/34 IPC and Section 61 of Excise Act, at Police Station Jhander, District Amritsar (Rural).

(2.) After arguing for some time, the learned counsel for the petitioner states that he does not wish to press this petition on merits but liberty may be granted to the petitioner to surrender before the trial Court and move an application for regular bail and a direction may be issued to the Court to decide the said application expeditiously.

(3.) I find this to be a fair request. Let the petitioner surrender before the Court on 02.01.2017 and move an application for regular bail which shall be decided expeditiously by the Court but in any case on or before 04.01.2017.