SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Surinder Singh son of Prem Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused Jaspal Singh and others, vide FIR No.166 dated 23.11.2012, on accusation of having committed the offences punishable under Sections 380, 406, 409, 420 & 120-B IPC, by the police of Police Station Chatiwind, District 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 present petition for anticipatory bail deserves to be accepted in this context.