JIWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jiwan Kumar son of Sh. Prem Chand, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused namely, Ram Singh @ Ram Sarup, Prem Chand and Bikker, by means of FIR No. 128 dated 06.11.2011, for the commission of offences punishable under Sections 363, 366-A, 120-B and 376 IPC by the Police of Police Station Nangal, District Ropar, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the matter, to my mind, the present petition deserves to be accepted in this context.

(3.) Initially, the present criminal case was registered against main accused Ram Singh @ Ram Sarup, Jiwan Kumar (petitioner), Prem Chand and Bikker. During the course of investigation, Prem Chand-accused was found innocent whereas, Bikker has already been allowed bail.