SATNAM SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Satnam Singh son of Pal Singh and his wife Jinder Kaur @ Harjinder Kaur, have directed the instant petition for the grant of anticipatory bail in a case registered against them, by means of FIR No.87 dated 13.10.2012, on accusation of having committed the offences punishable under Sections 452, 323 and 34 IPC, by the police of Police Station Bajakhana, District Faridkot, 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 considering the entire matter deeply, to my mind, the instant petition for anticipatory bail deserves to be accepted in this context.