(1.) PETITIONER Mahesh Kumar son of Ram Krishan has preferred the instant petition for the grant of concession of anticipatory bail, invoking the provisions of section 438 Cr.P.C., in a case registered against him along with his other co -accused, vide FIR No. 112 dated 18.5.2013, for the commission of offences punishable u/ss. 420 and 376 IPC by the police of Police Station City Batala, Distt. Gurdaspur.
(2.) NOTICE of the petition was issued to the State.
(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (Mahavir S. Chauhan, J.) passed the following order on 10.3.2014: -