HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Hardeep Singh son of Late Sh.Rajinder Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.11 dated 18.01.2013, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Jalandhar City, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, a Co-ordinate Bench of this Court(Mahesh Grover, J.) passed the following order on 13.02.2013:-