GURSEWAK SINGH Vs. MUKHTIAR SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner-Gursewak Singh son of Pal Singh, has directed 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 complainant-Mukhtiar Singh son of Chand Singh, in which, he was summoned to face the trial for the commission of offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC by the trial Magistrate, 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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.