RAJESH BHANDARI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Rajesh Bhandari son of Harish Bhandari, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, by virtue of FIR No.234 dated 07.09.2012, on accusation of having committed the offences punishable under Sections 376, 450, 323 and 506 IPC, by the police of Police Station City Ferozepur, 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 instant petition for anticipatory bail deserves to be accepted in this context.