(1.) PETITIONER apprehends his arrest in Tekari PS Case No. 59 of 2001 registered under Sections 302, 120 -B, 147,148, 149, 447, 307 and 366 of the Indian Penal Code and 27 of the Arms Act giving rise to Sessions Trial No. 61 of 2003 and prays for grant of anticipatory bail.
(2.) ON the basis of the report given to the police, Tekari PS Case No. 59 of 2001 was registered under Sections 147, 148,149, 447, 307, 364 and 302/120 -B of the Indian Penal Code and 27 of the Arms Act. Petitioner as also other persons figured as accused in the said case.
(3.) PETITIONER thereafter filed an application for grant of anticipatory bail before the Session Judge which was registered as Anticipatory Bail Petition No. 1125 of 2004. The Learned Sessions Judge by the impugned order rejected the prayer of the petitioner for grant of anticipatory bail, inter alia, observing that when trial is being held in a parallel Court of Session having similar judicial power and function, no such anticipatory bail is entertainable.