MALKIT RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Malkit Ram son of Harmesh Lal, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co-accused, Surinder Pal alias Ghoda son of Shingara Ram, Dr.Parminder Singh alias Bittu son of Parkash Ram, Darshan former MC, Jasveer Kumar alias Bhunda son of Harmesh Lal, Harmesh Lal son of Ram Kishan, vide FIR No.74 dated 10.5.2014 on accusation of having committed the offences punishable u/ss 376 and 506 IPC by the police of Police Station Rahon, Distt. Shaheed Bhagat Singh Nagar.

(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 context.