BALWINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Balwinder Singh son of Tarshem Singh and others, have directed the instant petition for the grant of anticipatory bail in a case registered against them, by means of FIR No.111 dated 06.11.2012, on accusation of having committed the offences punishable under Sections 379, 506, 148, 149, 447 and 511 IPC, by the police of Police Station Balachaur, District S.B.S.Nagar, 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 considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.