SATVINDER SINGH @ MANTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner, Satvinder Singh @ Mantu son of Pritpal Singh, has preferred the instant petition for anticipatory bail in a case registered against him alongwith other co-accused, vide FIR No.61 dated 12.9.2012 on accusation of having committed the offences punishable under Sections 379, 427 and 448 IPC, by the police of Police Station, Nayagaon, District SAS Nagar (Mohali), invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

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