RAM CHANDRI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ram Chandri wife of Surjit Singh, has directed the instant petition for the grant of anticipatory bail, in a case registered against her, vide FIR No.156 dated 24.09.2013, on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Gate Hakiman, District Amritsar.

(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.