HITESH ADYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Dr. Hitesh Adya son of late Surinder Kumar Adya, has directed the instant petition for the grant of regular bail, registered against him along with his other relatives and co-accused, by means of FIR No.3 dated 03.01.2013, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC, by the police of Police Station Women Cell, Ludhiana, invoking the provisions of Section 439 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 deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.