- (1.) Petitioner-Rantej Singh son of Mann Singh, has preferred the instant second petition, for anticipatory bail in the present case, in which he was summoned to face trial along with his other co-accused under Section 319 Cr.P.C., registered by means of FIR No.258 dated 01.09.2009, for the commission of offence punishable under Sections 120-B, 302, 34 IPC and Section 25 of the Arms Act, by the police of Police Station Ambala Cantt., invoking the provisions of Section 438 Cr.P.C. The first petition for anticipatory bail(vide CRM No.M-35941 of 2011) filed by the petitioner was dismissed as withdrawn by this Court, by way of order dated September 11, 2012.
(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after deep consideration of the entire matter, to my mind, there is no merit in the instant 2 nd petition in this context.
(3.) Ex facie, the argument of the learned counsel that, since the petitioner was wrongly summoned by the trial Judge, to face trial under Section 319 Cr.P.C., so, he is entitled to the concession of anticipatory bail, lacks merit.;