- (1.) Petitioner-Lakhbir Singh @ Lakhwinder Singh @ Baba and Balbir Singh @ Bittu sons of Amarjit Singh have preferred the instant petition for anticipatory bail in a case registered against them, by means of FIR No.39 dated 11.05.2012, for the commission of offences punishable under Sections 323, 324, 452, 448, 148, 149 and Section 326 IPC, by the police of Police Station Bhogpur, District Jalandhar.
(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 instant petition for anticipatory bail deserves to be accepted in this context.;