DAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Davinder Kumar son of Basant Ram, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, by virtue of FIR No.33 dated 08.02.2013, on accusation of having committed an offence punishable under Section 406 IPC, by the police of Police Station Dhariwal, District Gurdaspur, 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 help and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.