CHETAN PURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Chetan Puri son of Pawanpuri has directed the instant petition for the grant of anticipatory bail, in a case registered against him, by means of FIR No.71 dated 16.4.2012, on accusation of having committed the offences punishable under sections 382, 506 & 120-B IPC by the police of Police Station Salem Tabri, District Ludhiana, 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 considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.