RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Rachhpal Singh son of Gian Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, namely, Jagtar Singh @ Jugraj Singh son of Amar Singh and others, by virtue of FIR No.07 dated 08.01.2011, for the commission of offences punishable under Sections 420, 465, 467, 471 and 120-B IPC, by the police of Police Station Ajnala, District Amritsar(Rural), 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 considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.