PARMINDERPAL 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 13.11.2018, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

(3.) Learned Senior counsel for the petitioner further submits that thereafter, the Society had to file another CWP No. 13555 of 2018 as the Society was not permitted to continue with the work and on 04.06.2018, the following order was passed: