PARMINDER KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Parminder Kaur and Kulwinder Kaur, daughters of Janak Raj, have directed the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.67 dated 18.05.2011, on accusation of having committed the offences punishable under Sections 420, 465, 467, 468, 471, 34 IPC and Section 82 of the Registration Act, by the police of Police Station City Muktsar, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.