DIDAR SINGH @ BILLO DAMAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Didar Singh alias Billo Daman son of Parkash Singh, has filed the instant petition for anticipatory bail in a case registered against him alongwith his other co-accused, by way of FIR No. 137 dated 31.7.2009 for commission of the offences punishable under Sections 379, 427, 447, 511 and 506 read with Section 149 IPC, by the police of Police Station Tanda, Distt. Hoshiarpur, 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 assistance and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this respect.