Mehinder Singh Sullar, J. - (1.) AS is evident from the record that first petition for anticipatory bail i.e. CRM No. M -13165 of 2014 filed by the petitioners was dismissed as withdrawn, vide order dated 23.4.2014 (Annexure P9) by this Court.
(2.) NOW petitioners Raju son of Sardar Khan and Lala son of Gaffar Khan have preferred the instant 2nd petition for the grant of same concession of anticipatory bail, invoking the provisions of section 438 Cr.P.C., in a case registered against them along with their other co -accused, vide FIR No. 147 dated 13.11.2013, on accusation of having committed the offences punishable under sections 148, 302, 307, 323, 325 and 341 read with section 149 IPC by the police of Police Station Sadar, Ahmedgarh, District Sangrur. Notice of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, there is no merit in the present 2nd petition for anticipatory bail in this respect.;