SUKHNINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sukhninder Singh son of Makhan Singh, has instituted the present petition for anticipatory bail in a case registered against him, vide FIR No. 356 dated 7.11.2009 (Annexure P1), on accusation of having committed the offences punishable under Sections 416, 420 and 120B IPC, by the police of Police Station Division No. 4 Jalandhar, invoking the provisions of Section 438 Code of Criminal Procedure.

(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 considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this behalf.