JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Jagjit Singh son of Lakhwant Singh has directed the present petition for anticipatory bail, in a case registered against him vide FIR No.167 dated 17.8.2012, under Sections 465, 467, 468, 471 IPC, by the police of Police Station, City Gurdaspur, District Gurdaspur, invoking the provisions of Section 438 Cr.P.C.

(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 deep consideration of the entire matter, to my mind, the instant petition for anticipatory bail deserves to be accepted in this context.