- (1.) The above mentioned three petitions have been brought for anticipatory and regular bail, in a case registered by way of FIR No. 172 dated 24.6.2011 at Police Station Pehowa, District Kurukshetra, for an offence punishable under sections 148, 302, 307 read with sections 149 and 120-B of Indian Penal Code.
(2.) To be specific, Malvinder Singh and Baljinder Singh have sought anticipatory bail in
(3.) Sukhwinder Singh has sought regular bail in Criminal Misc. No.M-33961- M of 2011 and Daljit Kaur has also sought regular bail in her petition bearing Criminal Misc. No. M-735 of 2012.;