MANPREET SINGH @ MANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Manpreet Singh @ Mani son of Rajwant Singh has preferred the instant petition for anticipatory bail in a case registered against him alongwith his other co-accused, by means of FIR No.15 dated 01.02.2012, for commission of offences punishable under Sections 307, 148, 149 IPC and Sections 25, 27, 54 and 579 of Arms Act, by the police of Police Station Tibbar Gurdaspur, District Gurdaspur, 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.