VIRENDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has approached this Court praying for grant of anticipatory bail.

(2.) On 18.01.2018, when the case came up for hearing, the following order was passed:-

(3.) On the asking of the Court, Mr. Dhruv Dayal, Sr. Deputy Advocate General, Punjab, accepts notice on behalf of the respondent-State. Counsel for the petitioner undertakes to supply a copy of the petition to the counsel for the State during the course of the day.