BALBIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Balbir Singh son of Roor Singh and others have preferred the instant petition for anticipatory bail in a case registered against them, by means of FIR No.26 dated 14.3.2013, for commission of offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Bajakhana, District Faridkot, 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 instant petition for anticipatory bail deserves to be accepted in this context.