HARBHAJAN SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Harbhajan Singh son of Bachan Singh, Mandeep Singh son of Harnek Singh and Harnit Kaur wife of Jagroop Singh, have preferred the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.70 dated 25.04.2013, on accusation of having committed the offences punishable under Sections 380, 447, 506 and 201 read Section 34 IPC, by the police of Police Station Dehlon, District Ludhiana, 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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.