JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jaspreet Singh son of Tarlochan Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by way of FIR No. 185 dated 22.08.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471, 427 and 34 IPC, by the police of Police Station Kapurthala, 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 petitioner is entitled to the concession of anticipatory bail in this context.