KULVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 Cr.P.C., 1973 for grant of anticipatory bail in case FIR No. 05 dated 11.01.2015 under Sections 307, 353, 186, 148, 149 IPC and sections 25 and 27 of the Arms Act, registered at Police Station Cantt. Bathinda.

(2.) Notice of motion was issued. Learned State counsel appeared and contested the petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.