VARALAKSHMI BALASUBRAMANIAM AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners-Varalakshmi Balasubramaniam and M.S.Balasubramaniam, parents-in-law of the complainant, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their son and main co-accused, by way of FIR No.30 dated 04.05.2012, for the commission of offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Ludhiana, 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 help and after deep consideration of the entire matter, to my mind, the petitioners are entitled to the concession of anticipatory bail in this context.