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Ravinder Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 11 December 2012 · Citation: (2012) 12 P&H CK 0137

HON’BLE JUDGES
Sabina, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438 · Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 341
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous M No. 38769 of 2012 (O and M)
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Judgment

2 paragraphs · 89 words

Sabina, J.—Petitioner has filed this petition u/s 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 44 dated 11.7.2012 under Sections 365, 324, 323, 341, 342, 506, 379, 148, 149 of the Indian Penal Code and 25, 27 of the Arms Act, 1959 registered at Police Station Haibowal, Ludhiana, District Ludhiana. Earlier, the petition filed by the petitioner seeking anticipatory bail was dismissed on merits in Crl. Misc. No. M-22880 of 2012 on 1.8.2012. Hence, no grounds for interference is made out.

2.

Dismissed.