- (1.) Petitioners Paramjit Singh @ Pamma Cham son of Hans Raj and Tarlochan Singh @ Saabi son of Balbir Singh, have directed the instant petition for anticipatory bail in a case registered against them along with other co-accused, vide FIR No.284 dated 16.12.2011, on accusation of having committed offence punishable under Sections 323, 324 34 IPC (the offence under Section 326 IPC was later on added), by the police of Police Station Nakodar, District Jalandhar, invoking the provisions of Section 438 Cr.P.C.
(2.) Notice of the petition was issued to the State.
(3.) After hearing learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the instant petition deserves to be accepted in this context.;