DEV RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Dev Raj, aged 65 years, son of Ram Dass, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No. 57 dated 18.05.2012, on accusation of having committed the offences punishable under Sections 420, 465 and 467 IPC, by the police of Police Station City Hoshiarpur, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) 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.

(3.) NOT only that, during the course of preliminary hearing, a Co -ordinate Bench of this Court (Daya Chaudhary, J.), has passed the following order on August 13, 2012: -