KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are wanted in case bearing First Information Report No.83 dtd. 21/9/2016 under Sec. 323, 324, 452, 506, 148, 149 (307/308 added later) of the Indian Penal Code (for short, "IPC") registered at Police Station Fattudhinga, District Kapurthala. Apprehending their arrest, they had moved the above captioned two petitions for being given the benefit of anticipatory bail.

(2.) For Subsequent orders see As the matter has been opened for arguments, learned counsel for the petitioners submits that Lakhwinder Singh (petitioner No.2 in CRM- M-40736-2016) has since been arrested by the police and therefore, the petition for anticipatory bail on his behalf be dismissed as infructuous.

(3.) Ordered accordingly.