KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kuldeep Singh son of Tehal Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused & parents, vide FIR No.103 dated 28.12.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 498-A and 406 IPC by the police of Police Station Kotbhai, District Sri Muktsar Sahib, 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 assistance and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this respect.