BALVIR KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Balvir Kaur and her husband Bhagwan Singh son of Moola Singh, unfortunate parents-in-law of complainant Harpreet Kaur, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their son and main accused Manjinder Singh (husband of the complainant), vide FIR No.118 dated 27.08.2013, on accusation of having committed the offences punishable under Sections 498-A and 406 read with Section 120-B IPC, by the police of Police Station Bhikhiwind, District Tarn Taran, 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 present petition for anticipatory bail deserves to be accepted in this context.