AVTAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Avtar Singh son of Hazara Singh, has preferred the instant petition for the grant of anticipatory bail in a criminal case instituted against him on a private complaint(Annexure P-1) filed by Lal Chand son of Late Sh.Bachna, complainant-respondent No.2, for the commission of offences punishable under Sections 3 & 4 of the Scheduled Castes & Schedules Tribes(Prevention of Atrocities Act), 1989 read with Sections 354, 427, 448, 506, 509, 148 and 149 IPC, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the respondents.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the instant petition for anticipatory bail deserves to be accepted in this context.