(1.) THIS bail application is filed by the accused in complaint case titled Naranjan Singh v. Gurdeep Singh, which is pending in the Court of Chief Judicial Magistrate, Kapurthala. It is for the offences under sections 420/467/468 and 471 of the IPC. On the complaint, the learned C.J.M., Kapurthala was pleased to issue non-bailable warrants against the petitioner. The petitioner thereafter filed anticipatory bail application before the learned Additional Sessions Judge, Kapurthala and the learned Additional Sessions Judge was pleased to reject the anticipatory bail application on 6.8.1996. Thereafter, the petitioner filed anticipatory bail application before his court which was granted on 9.8.1996. The said anticipatory bail application is Criminal Misc. No. 14102-M of 1996. The anticipatory bail was granted by this Court subject to the directions that the petitioner within 15 days of his arrest shall file a regular bail application before the competent court. By a further order in connection with anticipatory bail application, the order of anticipatory bail was extended for a period of one week in case the regular bail application was declined by the competent court.
(2.) THE petitioner thereafter filed a regular bail application before the learned C.J.M., Kapurthala before whom the complaint was pending. However, the learned C.J.M., Kapurthala was pleased to reject the same by order Annexure P-3 because the offences alleged against the petitioner are punishable with life imprisonment. Therefore, the petitioner has approached this Court again for regular bail.
(3.) I have heard Mr. G.S. Sandhawalia, learned Advocate for the petitioner, Mr. G.S. Gill, learned A.A.G. for the State of Punjab and Mr. K.S. Ahluwalia, learned Advocate for respondent No. 2.