- (1.) Petitioners Baljit Kaur wife of and Kumari Kiran alias Ghoola, daughter of Nirmal, have preferred the instant petition for the grant of anticipatory bail in a case, registered against them along with their other main co-accused, namely, Nirmal Singh (already on bail), by means of FIR No.62 dated 22.7.2012 on accusation of having committed the offences punishable under sections 323, 354, 427, 452 and 506 read with Section 34 IPC by the Police of Police Station Sadar Banga, District S.B.S.Nagar, invoking the provisions of section 438 Cr.PC.
(2.) Notice of the petition was given to the State.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this respect.;