SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Swaran Singh son of Nanak Singh, unfortunate father-in-law of complainant-Narinder Kaur, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his son & main co-accused Surinder Singh @ Sonu(husband) and Jaswinder @ Bunty(brother-in-law), vide FIR No.20 dated 03.04.2013, on accusation of having committed the offences punishable under Sections 498-A and 406 IPC, by the police of Police Station Lakho Ke Behram, District Ferozepur, 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 help and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.