- (1.) PETITIONER -Jagdeep Singh son of Mastan Singh, has directed the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.18 dated 16.02.2013, on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Mulepur, District Fatehgarh Sahib.
(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. During the course of preliminary hearing, the following order was passed by a Co -ordinate Bench of this Court (Surinder Gupta, J.) on March 21, 2014 : - "Petitioner is alleging that the complainant had gone for her second marriage and has also an issue from that marriage, as shown in the photograph placed on file. Let this fact be verified and reply by way of affidavit regarding the parentage of second child as shown in the photograph and definite opinion based on facts that have come in investigation regarding the status of relations of Parminder Kaur and Balwinder Singh Saini, be filed on the next date of hearing. Before filing the affidavit, the complainant shall be associated in the investigation. Adjourned for 09.05.2014. On request learned counsel for the petitioner has supplied two coloured photographs, which have been placed on the file, to the learned State counsel, in Court. Interim order to continue.";