JOGINDER SINGH Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) Petitioner-Joginder Singh son of Prithi Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with other main accused Kapil Bansal, Bharti Bansal and others, vide FIR No.441 dated 01.09.2012, on accusation of having committed the offences punishable under Section 420 read with Section 120-B IPC, by the police of Police Station Sector 34, Chandigarh, 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.