Anil Kumar Choudhary, J. - (1.) Apprehending his arrest in connection with Palkot P.S. Case No.90 of 2017 corresponding to G.R. No.1180 of 2017 instituted under Sections 147, 148, 149, 302, 307, 341 and 342 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
(2.) Heard learned senior counsel appearing for the petitioner and learned A.P.P appearing for the State.
(3.) Learned senior counsel appearing for the petitioner files the supplementary affidavit. Let the same be kept in the record.;