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Judgment
Alok Singh, J.—This is a petition seeking anticipatory bail in case FIR No.60 dated 02.05.2011, under Sections 399, 402 of the Indian Penal Code and 25 of the Arms Act, registered at Police Station P.S. Division No.7 (Vardhman) Ludhiana, District Ludhiana.
Record reveals that SI Varanjit Singh has received secret information at about 7.00 p.m. on 02.05.2011 that Petitioner and other co-accused armed with deadly weapons have gathered in order to commit dacoity and are planning to commit dacoity in the boundary wall of park of PUDA Tubewell; SI has reduced the secret information received into writing and has directed HC Satnam Singh, who was in civil dress, to reach on the spot; raid was conducted and from the spot other co-accused with weapons were apprehended, however, Petitioner succeeded in fleeing away from the spot.
Learned Counsel for the Petitioner has vehemently argued that this is a concocted case against the Petitioner merely because Petitioner is already facing criminal trial punishable u/s 307 IPC.
Allegations against the Petitioner are serious. I am not inclined to grant benefit of anticipatory bail to the Petitioner.
Present petition is dismissed. However, if Petitioner appears/surrenders before the Competent Magistrate and moves application seeking regular bail, the same shall be decided by the Magistrate in accordance with law, at its own merit, without any undue delay.