SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners seek pre-arrest bail in a case registered against them on 14.7.2008 for the offences under Sections 324, 323, 148 and 149 IPC and Section 326 IPC which was added later.

(3.) LEARNED counsel for the State, on instructions from HC Robin Masih, Police Station Dhariwal, District Gurdaspur, has submitted that raids were conducted on 14.7.2008, 16.7.2008, 20.7.2008, 27.7.2008, 5.8.2008, 6.10.2008, 25.12.2008, 17.1.2009, 15.2.2009 and 25.3.2009, however, the petitioners could not be apprehended. The application for bail was pending before the Additional Sessions Judge from 7.1.2009 to 13.3.2009 and despite that the petitioners were not apprehended even though there was no interim bail in their favour.