JATINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Criminal procedure Code in FIR no.138 dated 09.12.2011, under Sections 304B/498A IPC, registered at police station Nangal, District Rupnagar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Fast Track Court, Ropar dismissing anticipatory bail application filed by the petitioner.

(3.) This Court while issuing notice of motion on 15.03.2013 passed CRM No.M-8338 of 2013 2 the following order:-