DARSHNA RANI AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Darshna Rani wife of Pardeep Kumar and Baljit Kaur wife of Piyara Singh, have directed the instant petition for the grant of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No.80 dated 01.04.2014, on accusation of having committed the offences punishable under Sections 406 and 420 read with Section 120-B IPC, by the police of Police Station Nakodar, District Jalandhar.

(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.