TASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Tasbir Singh son of Darshan Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.84 dated 07.11.2012, on accusation of having committed the offences punishable under Sections 365, 506, 323, 148 and 149 IPC, by the police of Police Station Sarai Amant Khan, District Tarn Taran, 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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.