AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Ajaib Singh son of Ujaggar Singh and his wife Paramjeet Kaur have directed the instant petition for the grant of anticipatory bail, in a case registered against them along with their main co-accused and son Nishanvir Singh, by virtue of FIR No.4 dated 28.1.2013 (Annexure P1), for the commission of offences punishable under sections 406, 498-A and 120-B IPC by the police of Police Station Sadar, Muktsar, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 15.2.2013:-