JUGRAJ SINGH SON OF JASWANT SINGH AND JASWANT SINGH SON OF NIHAL SINGH Vs. STATE OF PUNJAB, CHANAN SINGH, HANS RAJ JOSHAN

JUDGEMENT

(1.) Jugraj Singh and Jaswant singh-petitioners seek anticipatory bail. In the alternative, they have prayed that if their presence is required in any case, they should be given one week's notice before their arrest. State counsel has stated that no case is registered against them at Ferozepur.

(2.) In view of the submission made, petition has become infructuous and is disposed of as such.