VANDANA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Vandana Rani daughter of Mahinder Kumar, has directed the instant petition for the grant of anticipatory bail in a case registered against her along with her other co-accused, vide FIR No.189 dated 10.10.2012, for the commission of offences punishable under Sections 420, 465, 467, 468 and 471 IPC, by the police of Police Station Kotwali, District Bathinda, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.