PARMJIT SINGH @ KUKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Paramjit Singh alias Kuku son of S.Sardar Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.73 dated 20.12.2012 (Annexure P1), for the violation of provisions of section 25(1) of the Fertilizer Control Order, 1985, punishable under section 7 of the Essential Commodities Act, 1955 by the police of Police Station Daresi, District Ludhiana, 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 considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context.