SHINGARA RAM Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Shingara Ram son of late Ishar Dass, has directed the present petition for the grant of anticipatory bail in a criminal case instituted against him on a private complaint by complainant Swarn Chand son of Rama Ram-respondent No.2, in which, he was summoned to face the trial, for the commission of offences punishable under Sections 363, 366 & 376 read with Section 120-B IPC, vide summoning order dated 04.04.2012 (Annexure P-2), 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.