JUDGEMENT
TEJINDER SINGH DHINDSA,J. -
(1.) This order shall dispose of the
present petition filed under Section 438 Cr.P.C. seeking concession of
anticipatory bail to the petitioners in case FIR No.65 dated 02.08.2015,
under Sections 302/307/323/148/149/506/324/326/201 IPC (Sections
324/326/201 IPC have been added later on), registered at Police Station Mullanpur Garibdas, District SAS Nagar, Mohali.
(2.) Counsel for the parties have been heard.
(3.) FIR came to be registered on the statement of complainant Som Nath in relation to an occurrence that took place on 02.08.2015.;
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