SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 438 Cr.P.C., is for grant of anticipatory bail to the petitioner in FIR No. 63 dtd. 8/5/2018, registered under Ss. 302, 307, 323, 148, 149, 435, 506, 447, 511 of the IPC and Ss. 25, 27 of the Arms Act, 1959 at Police Station Guruhar Sahai, District Ferozepur.

(2.) On 21/8/2019, the following order was passed:

(3.) Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dtd. 21/8/2019, has already appeared before the trial Court and has been released on interim bail. A copy of the order, passed by the trial in this regard, is also placed on record.