ANILJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Dr.Aniljit Singh son of Late Sh.Satpal Kamboj, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.148 dated 26.10.2013, on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Mehatpur, District Jalandhar, 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.