RICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petition bearing CRM-M No.5409 of 2019 has been filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.127 dtd. 14/8/2012 registered under Ss. 302, 506, 148, 149 IPC read with Sec. 25 of the Arms Act at Police Station Daba, District Ludhiana.

(2.) The petition bearing CRM-M No.27801 of 2018 has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.127 dtd. 14/8/2012 registered under Ss. 302, 506, 148, 149 IPC read with Sec. 25 of the Arms Act at Police Station Daba, District Ludhiana.

(3.) Counsel for the petitioner states that in this case actually no purpose would be served by holding the trial because the role of the petitioner is identical to the role of the acquitted accused.