MOHAN SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Mohan Singh son of Tehal Singh and others, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their main co-accused Sohan Singh and others, vide FIR No. 93 dated 29.10.2012, for the commission of offences punishable under Sections 323, 324 and 148 read with Sec. 149 Penal Code (the offence punishable under Sec. 326 Penal Code was later on added), by the police of Police Station Ghanie Ke Bangar, District Batala, invoking the provisions of Sec. 438 Crimial 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.