LALJEET SINGH @ LALLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Laljeet Singh @ Lalli son of Tara Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.36 dated 23.02.2013, on accusation of having committed the offences punishable under Sections 420, 406, 467, 468, 471 and 120-B IPC, by the police of Police Station Rajpura City, District Patiala, 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.