AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Amrik Singh son of Harnam Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with other co-accused, vide FIR No.38 dated 04.04.2013, on accusation of having committed the offences punishable under Sections 420, 511, 199, 200, 465, 467 and 471 IPC, by the police of Police Station City Hoshiarpur, invoking the provisions of Section 438 Cr.P.C.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.