SURENDER SINGH ALIAS KAKKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Surinder Singh alias Kakku s/o Sarmukh Singh has directed the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.109 dated 21.8.2009 (Annexure P1) for the commission of offences punishable under sections 148, 307, 341 and 382 read with section 149 IPC by the police of Police Station Mehna, District Moga, 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 assistance and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this regard.