SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned D.A.G.

(2.) THE learned counsel for the petitioners states that petitioners No. 1 to 3 have been granted anticipatory bail and petitioner No. 4 is granted regular bail. However, after the same, the offence u/s 450 of the IPC has been added at the stage of charge and, therefore, they apprehend their arrests again.

(3.) IT will be proper in these circumstances to grant limited anticipatory bail, as mentioned in the later part of this order.