BALDISH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition for the grant of anticipatory bail, in a case registered against her along with her other co -accused, vide FIR No.7 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 409, 467, 468 and 471 IPC, R/W 13(1)(D) & 13(2) of The Prevention of Corruption Act, by the police of Police Station Vigilance Bureau, 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.