SUNNY KHOSLA @ BHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sunny Khosla @ Bhinda son of Tirath Ram, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No. 194 dated 19.11.2013, on accusation of having committed the offences punishable under Sections 326, 324, 148 read with Section 149 IPC, by the police of Police Station Division No.4, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.