PRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Pritpal Singh son of Gurmit Singh, has preferred the present petition for anticipatory bail in a case registered against him alongwith his other main co-accused, namely, Jasmer Kaur, Joginder Singh and Paramjit Singh, vide FIR No.141 dated 22.8.2012 on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471, 474, 120-B IPC, by the police of Police Station, Kurali, District SAS Nagar, 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 deep consideration of the entire matter, to my mind, the instant petition for anticipatory bail deserves to be accepted in this context.