Ram Chand Gupta, J. - (1.) Crl. M. No. 13608 of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Crl. M. No. M -7460 of 2011 The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioners in case FIR No. 60, dated 10.6.2009, under Sections 307, 325, 324, 323, 506, 148, 149 IPC, Sections 307 and 325 IPC added lateron, registered at Police Station Sadar Dhuri, District Sangrur.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully.;