(1.) Petitioner-Ravinder Singh son of Gurbachan Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.94 dated 05.03.2013, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Sector 39, Chandigarh, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.