MANJIT SINGH @ OBROY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Manjit Singh @ Obroy has preferred the instant petition for the grant of anticipatory bail, in a case registered against him alongwith his other co-accused, by virtue of FIR No.82 dated 02.6.2012, for the commission of the offences punishable under Sections 341, 326, 324, 323, 506, 148 read with Section 149 IPC, by the police of Police Station Shimlapuri, District 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 assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this respect.