DINKI @ HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Dinki @ Harvinder Singh son of Bitta @ Chanchal, has applied for anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.58 dated 15.03.2013, on accusation of having committed the offences punishable under Sections 399 and 402 IPC & Section 25 of the Arms Act, by the police of Police Station Tanda, District Hoshiarpur, 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.