ANGREJ SINGH @ GHULA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Angrej Singh @ Ghula son of Gurbax Singh, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with other co-accused, vide FIR No.130 dated 28.09.2012 (Annexure P1), for the commission of offences punishable under Sections 325, 323, 324, 295, 148 and 149 IPC, by the police of Police Station Chatiwind, Amritsar, invoking the provisions of Section 438 Cr.PC.

(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 deserves to be accepted in this context.