SAUDAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ADMITTEDLY , the petitioners had been arrested in regard to this very occurrence on 8.9.1995 and were released on bail on 11.9.1995. Later, they were also charged under Sections 307 and 326, IPC. On adding of offences under Sections 307 and 326, IPC, the petitioners approached the learned Sessions Judge for grant of pre-arrest bail which was declined. The present application is for pre-arrest bail.

(2.) AT the time of motion hearing, on 20.10.1995 the petitioners were allowed pre-arrest bail pending notice.