BUNTY ALIAS GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the above-mentioned cases are taken up together as the same have arisen from same FIR.

(2.) Petitioners have filed these petitions under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.145 dated 08.10.2016 under Sections 324, 323 and 34 IPC (Section 326 IPC added later on), registered at Police Station Nahianwala, District Bathinda.

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