SHAM KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Sham Kaur wife of Bachittar Singh and Kamaljit Singh son of Kehar Singh, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, by virtue of FIR No.156 dated 15.09.2012, on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Tanda, District Hoshiarpur, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After perusing the record with the help of the investigating officer, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.