RAVI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.218, dated 1.12.2009, under Sections 374, 420, 354, 506, 509 IPC, registered at Police Station Islamabad, Amritsar City, District Amritsar.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully.

(3.) ALLEGATIONS against the petitioner-accused are serious in nature. Hence, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the petitioner-accused.