HARMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harmandeep Singh son of Late Sh.Kuldeep Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.154 dated 12.08.2011, for the commission of offences punishable under Section 382 IPC (the offence punishable under Sections 411 and 34 IPC were added later on), by the police of Police Station Salem Tabri, Ludhiana 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 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.