BARINDER KUMAR AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Barinder Kumar Aggarwal son of Baldev Krishan Aggarwal has preferred the instant petition for the grant of anticipatory bail, in a case registered against him, by virtue of FIR No.85 dated 31.5.2012, on accusation of having committed an offence punishable under section 406 IPC by the police of Police Station Dera Bassi, District S.A.S.Nagar (Mohali), 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 context.