JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jagtar Singh son of Tarsem Lal, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by virtue of FIR No.85 dated 08.04.2010, for the commission of offences punishable under Sections 323, 324, 452, 506, 148 and 149 IPC, by the police of Police Station Sadar Jalandhar, 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 present petition for anticipatory bail deserves to be accepted in this context.