RAMAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Raman Kumar son of Sohan Lal, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by way of FIR No.189 dated 01.11.2011, for the commission of offences punishable under Sections 307, 324, 341, 148 and 149 IPC, by the police of Police Station Sadar Amritsar, 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.