GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Gurcharan Singh son of Dulla Singh, has applied for anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.20 dated 25.03.2013, on accusation of having committed the offences punishable under Sections 420, 465, 467 and 471 read with Section 120-B IPC, by the police of Police Station Balianwali, District Bathinda, 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.