JAGDISH SHARMA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 of Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.99 dated 12.07.2011 under Sections 454, 380, 427 and 506 of Indian Penal Code registered at Police Station Cantonment, District Amritsar City.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Amritsar dismissing the anticipatory bail application filed on behalf of petitioner.

(3.) Briefly stated, allegations against the petitioner-accused are that respondent No.2 had taken shop in dispute on rent from present petitioner in Feb., 2010. The shop remained closed for nearly a month from 23rd June, 2011. Petitioner taking advantage of the same visited the shop with some other persons, broke open the lock and taken away the goods including garments lying in the shop worth Rs.span 1 lac.