RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ranjit Singh son of Sampuran 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.67 dated 22.03.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 IPC, by the police of Police Station City Barnala, 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, the present petition for anticipatory bail deserves to be accepted in this context.