RANA ALIAS RAGHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Rana alias Raghbir Singh son of Mehnga Ram has directed the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused, namely Satish Kumar etc., by virtue of FIR No.91 dated 10.5.2012 (Annexure P1), for the commission of the offences punishable under sections 420, 465, 467, 468, 471 and 120-B IPC by the police of Police Station Phillaur, District Jalandhar, 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 regard.