MAHINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Mahinder Pal son of Ram Saran Dass, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by virtue of FIR No.141 dated 24.12.2012, for the commission of offences punishable under Sections 406 and 420 IPC, by the police of Police Station Anandpur Sahib, District Rupnagar, 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 help and after deep consideration of the entire matter, to my mind, there is no merit in the instant petition in this context.