RATTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner in this case is one of the five accused against whom offence under Sections 364, 336 etc. read with 149 IPC was registered and investigation started. During the course of investigation, the petitioner moved for anticipatory bail, and the matter went upto the Hon'ble Supreme Court. The Supreme Court passed the following order :-

(2.) OBVIOUSLY that was in respect of anticipatory bail before the charge-sheet was submitted by the Police. Ex.P-5 indicates that charge-sheet in this case was submitted in the Court on 5.6.1995. Once the charge-sheet is submitted the question regarding regular bail naturally crops up.