IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Iqbal Singh son of Pritam Singh, has applied for the grant of anticipatory bail in a case registered against him along with his parents and other co-accused, vide FIR No.37 dated 10.04.2013, for the commission of offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Jalandhar City, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.