BHAGWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Bhagwan Singh son of Mangal Singh, unfortunate father-in-law of complainant Baljit Kaur, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with other co-accused, vide FIR No.35 dated 23.04.2012, for the commission of an offence punishable under Section 498-A IPC, by the police of Police Station Bholath, District Kapurthala, 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.