SUNIR @ SUNIL SHARMA OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under Section 438 Cr. P.C., the petitioners pray for grant of anticipatory bail in case. F.I.R. No. 195/96 dated 20.10.1996, P.S. Sadar, P.P. Vijay Nagar, Amritsar under Ss 326/324/323/336/149/149, I.P.C.

(2.) NOTICE was issued to the State and the complainant was ordered to be impleaded as respondent in this case vide order dated 25.2.1997.

(3.) I have heard the learned counsel for the parties at great length.