SHASHI MEHRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Shashi Mehra son of Bansi Lal, unfortunate father-in-law of complainant Gori Mehra and is a old citizen, has preferred the present petition for the grant of anticipatory bail in a case registered against him along with other co-accused, vide FIR No.16 dated 17.05.2013, for the commission of offences punishable under Sections 498-A and 406 read with Section 120-B IPC, by the police of Police Station Women, District Amritsar, invoking the provisions of Section 438 Cr.P.C.

(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 May 31, 2013: -