GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Gagandeep Singh alias Gagan son of Baldev Raj, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, namely, Amandeep Singh and others, by virtue of FIR No.189 dated 14.09.2012, on accusation of having committed the offences punishable under Sections 451, 427, 295-A, 506, 34 IPC and Section 25 of the Arms Act, by the police of Police Station Sadar Amritsar, 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 considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.