NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Naresh Kumar son of Kewal Krishan, has directed the instant petition for the grant of regular bail in a case registered against him along with his mother Kanta Rani (co-accused), vide FIR No.76 dated 20.03.2013, on accusation of having committed the offences punishable under Sections 313, 498-A & 406 read with Section 120-B IPC, by the police of Police Station City Sangrur, invoking the provisions of Section 439 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 regular bail deserves to be accepted in this context.