SUNNY GOEL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Invoking the provisions of section 438 Cr.PC., petitioner Sunny Goel son of Vinod Goel, has instituted the present petition for anticipatory bail in a case registered against him alongwith his other co-accused, namely, Mohit and Vinod Kumar, vide FIR No.123 dated 1.9.2010, on accusation of having committed the offences punishable under sections 323, 452 and 506 read with section 34 IPC by the police of Police Station City Batala, Distt.Gurdaspur.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, after going through the record with their valuable help and after considering the matter deeply, to my mind, the present petition deserves to be accepted in this respect.