LIAQAT ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Liaqat Ali son of Moji has preferred the instant petition for anticipatory bail in a case registered against him alongwith his other co-accused, by means of FIR No.99 dated 21.8.2011, for commission of offences punishable under Sections 363, 366, 376 and 120-B IPC, by the police of Police Station Bhogpur, District Jalandhar, 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 instant petition for anticipatory bail deserves to be accepted in this context.