KRISHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Krishan Kumar son of Puran Chand has directed the instant petition for the grant of concession of anticipatory bail, invoking the provisions of section 438 Cr.PC, in a case registered against him along with his other co-accused, by virtue of FIR No.52 dated 20.8.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 323 and 324 read with section 34 IPC (the offence punishable u/s 307 IPC was later on added) by the police of Police Station Kabarwala, Distt.Sri Muktsar Sahib.

(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, there is no merit in the present petition in this respect.