SOMESH PALIWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Somesh Paliwal son of late Ashok Paliwal has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused Sanjeev Anand, by virtue of FIR No.10 dated 26.1.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 382 & 120-B IPC and Sections 25 & 27 of the Arms Act by the police of Police Station Khuian Sarwar, District Ferozepur, invoking the provisions of section 438 Cr.PC.

(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 deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this respect.