- (1.) The petitioners have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them, vide FIR No.298 dated 26.9.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 420 & 120-B IPC by the police of Police Station Civil Lines, Amritsar City.
(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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.;