AMRISH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Amrish Sharma son of Mohinder Nath Sharma, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his parents, vide FIR No.179 dated 27.10.2012, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC, by the police of Police Station City Moga, 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.