BACHITTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Bachittar Singh son of Mukhtiar Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.78 dated 26.8.2012 (Annexure P5), for the commission of an offence punishable u/s 420 IPC by the police of Police Station Harike, Distt.Tarn Taran, invoking the provisions of section 438 Cr.PC.

(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 over the entire matter, to my mind, the present petition deserves to be accepted in this respect.