NAHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Nahar Singh son of Santokh Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.135 dated 27.07.2012, on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station City Kharar, 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 learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.