SATWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 04 dated 11.01.2013, under Section 498A IPC, registered at police station Mulepur, District Fatehgarh Sahib.

(2.) I have heard learned counsel for petitioner and have gone through the whole record including impugned order passed by learned Additional Sessions Judge, Fatehgarh Sahib dismissing bail application filed by petitioner.

(3.) IT has been contended by learned counsel for petitioner-accused that earlier this matter was got inquired and no truth was found in the allegations as per the inquiry report, Annexure P3.