HARNEK SINGH @ NEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harnek Singh son of Gulzar Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.26 dated 15.02.2013, on accusation of having committed the offences punishable under Section 21 of the Mines & Minerals Development & Regulations Act, 1957, by the police of Police Station Zira, District Ferozepur, 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.