JASWANT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Jaswant Singh son of Ajmer Singh and his wife Kuldeep Kaur (parents in-law), have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them along with their son and main accused Rajanpreet Singh (husband) of complainant-Sumanpreet Kaur, vide FIR No. 129 dated 25.07.2013, on accusation of having committed the offences punishable under Sections 498-A & 406 IPC, by the police of Police Station City Sunam, District Sangrur.

(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.