JAGTAR SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for grant of anticipatory bail to the petitioners in case FIR No. 50 dated 26.05.2018 under Sections 354-B, 323, 34 IPC, registered at Police Station Mehal Kalan, District Barnala.

(2.) Heard learned counsel for the parties.

(3.) As per the allegations in the FIR, petitioners have allegedly assaulted the complainant and outraged her modesty in connivance with each other.