JAIMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for anticipatory bail by the petitioners apprehending arrest in connection with criminal case No. 88/1 of 16.9.1985/49/1 of 23.12.1985, for the offence under Sections 342/364/120-B/149 of the IPC pending in the Court of learned Additional Sessions Judge, Chandigarh, titled as Surinder Kaur v. Dilbag Singh and others.

(2.) THIS Court on 22.2.1996 while issuing notice to A.G. Punjab had also ordered that in the meanwhile, the petitioners would appear before the trial Court on 28.2.1996. i.e. the date fixed in the case and on their appearance, they shall be admitted to bail. Thereafter, the petitioners presented themselves before the learned Additional Sessions Judge, Chandigarh, moved an application for bail. They have also produced a copy of the order dated 22.2.1996, passed by this court and accordingly the petitioners were ordered to be released on bail on their furnishing personal bond in the sum of Rs. 25,000/- with one surety for the like amount, each.

(3.) THEREAFTER , I heard learned Advocate Shri Surjewala for the petitioners, Shri Navkiran Singh, Advocate, for the original complainant, and Mr. Gill, the learned A.A.G. Punjab.