VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Vinod Kumar son of Bachan Lal has preferred the instant petition for anticipatory bail in a case registered against him alongwith his other co-accused, by means of FIR No.32 dated 09.04.2013, for commission of offences punishable under Section 498-A IPC, by the police of Police Station Dhilwan, 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 instant petition for anticipatory bail deserves to be accepted in this context.