HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harbhajan Singh son of Hakam Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.165 dated 18.10.2012, on accusation of having committed the offences punishable under Sections 420, 406, 465, 467, 468, 471, 120-B and 506 IPC, by the police of Police Station Ahmedgarh, District 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.