BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Balwant Singh son Chanan Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.46 dated 13.02.2013, on accusation of having committed the offence punishable under Section 326 IPC, by the police of Police Station City Sangrur, 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 present petition for anticipatory bail deserves to be accepted in this context.