PARSHOTAM DASS & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have preferred the instant petition, for the grant of concession of anticipatory bail, in a case registered against them along with their other main co-accused Kewal Krishan etc., vide FIR No.93 dated 9.7.2014, on accusation of having committed the offences punishable u/ss 420 and 120-B IPC by the police of Police Station Lehra, 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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.