Mehinder Singh Sullar, J. - (1.) AS is evident from the record that petition filed on behalf of petitioner No. 1 -Harwinder Singh son of Kulwant Singh was dismissed as withdrawn as having infructuous on account of his arrest by the police, by virtue of separate order dated 02.07.2014, by this Court. Petitioner No. 2 -Balraj Singh son of Paramjit Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No. 66 dated 02.05.2014, on accusation of having committed the offences punishable under Sections 452, 436, 427, 336, 506, 120B, 148 read with Section 149 IPC and Section 25 of the Arms Act (offence punishable under Sections 326, 323, 324 & 435 were later on added), by the police of Police Station Jhabal, District Tarn Taran.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail as it relates to petitioner No. 2 deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, a Co -ordinate Bench of this Court has directed the petitioner to deposit Rs. 1 lacs, by way of order dated 04.06.2014. In pursuance thereof, the petitioner was stated to have already deposited the amount, vide bank draft No. 224096 dated 04.06.2014 with the Registry of this Court.;