BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) K .K. Srivastava, J Issue notice to A.G., Punjab. Shri learned DAG, Punjab, accepts notice.

(2.) WITH the consent of learned counsel for the parties, this petition for bail is being taken up today itself for final disposal.

(3.) THEREAFTER the petitioner approached this Court for anticipatory bail in Criminal Miscellaneous No. 22077-M/1997, which was disposed of by order dated 7.10.1997, which has been quoted in para 2 of the petition and is reproduced as under :-