- (1.) The petitioner (main accused) has preferred the instant petition, for the grant of concession of anticipatory bail, in a case registered against him and his other co-accused, vide FIR No.16 dated 9.2.2014, on accusation of having committed the offences punishable under sections 376, 363, 420, 120-B, 279 and 427 IPC, by the police of Police Station Zira, District Ferozepur.
(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 considering the entire matter deeply, to my mind, there is no merit in the present petition for pre-arrest bail in this context.;