ANJU BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Anju Bala wife of Mohinder Pal has preferred the instant petition for the grant of anticipatory bail, in a case registered against her along with her other co-accused, vide FIR No.141 dated 24.12.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 406 & 420 IPC by the police of Police Station Anandpur Sahib, District Rupnagar, invoking the provisions of section 438 Cr.PC.

(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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this respect.