HET RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Het Ram son of Hukma, has instituted the instant petition for anticipatory bail in a case registered against him along with his other coaccused, vide FIR No.63 dated 04.07.2012, for the commission of offence punishable under Sections 307/365/342/447/511/353/186/148/149 IPC, by the police of Police Station Sadar Abohar, District Fazilka, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the instant petition deserves to be accepted in this context.