SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Satish Kumar son of Amar Chand, Govt.Teacher, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.108 dated 22.09.2012, for the commission of an offence punishable under Section 498-A IPC, by the police of Police Station Garhshankar, District Hoshiarpur, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, interim bail was granted, to enable the petitioner to join the investigation by a Coordinate Bench of this Court(Daya Chaudhary, J.) by means of order dated 17.10.2012.