JAGROOP SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of this order, both these Criminal Misc. petitions will be disposed of.

(2.) This is Criminal Misc. No. 5134 M of 1999 whereby Jagroop Singh, Chamkaur Singh and Sukhminder Singh have prayed for the grant of bail to them in case FIR No. 48 dated 6.11.1998 under Sections 307/148/149 IPC and 25/27 of the Arms.

(3.) Through Criminal Misc. No. 4366 M of 1999 Kuldip Singh @ Bhola has prayed for the grant of bail in the said case.