RAJ KUMAR @ RAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three petitions i.e. CRM-M-1775-2018 and CRR-810-2018, as these have emerged out of the same FIR No.125 dtd. 18/6/2017 under Ss. 307/186/353/148/149 IPC (Sec. 302 IPC added later on), Ss. 25 and 27 of Arms Act, registered at Police Station Cantonment, Amritsar City.

(2.) Prayer in CRM-M-21729-2018, filed by petitioner Raj Kumar @ Raja, is for grant of anticipatory bail in the aforesaid FIR. This is the second anticipatory bail petition. The first petition filed by the petitioner i.e. CRM-M-25994-2017, was dismissed vide order dtd. 16/1/2018 passed by this Court. The operative part of the order is reproduced as under:

(3.) Learned counsel for the petitioners has submitted that the petitioner namely Sourav Mahajan (in CRM-M No.41707 of 2017) was not named in the FIR and he was not attributed any injury, however, he was implicated on the disclosure statement made by the co- accused. It is further submitted that the petitioner - Sourav Mahajan was arrested and was released on regular bail after about 1- 1/2 months and is sought to be arrested as Sec. 302 IPC has been added.