RAGHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No.174 dated 07.09.2018 registered under Sections 307, 506, 148, 149 of the Indian Penal Code (in short 'IPC ') (Sections 186, 188, 353, 332, 120-B IPC added later) and 25, 27 of the Arms Act at Police Station City Patti, District Tarn Taran.

(2.) The operative part of the order dated 14.03.2019, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

(3.) The three civil miscellaneous applications for filing the amended writ petition, impleading parties and for placing certain documents on record are allowed subject to just exceptions.