AJAY BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition, for the grant of concession of pre -arrest bail, in a case registered against him, vide FIR No.14 dated 15.1.2014 (Annexure P1), on accusation of having committed an offence punishable u/s 498 -A IPC by the police of Police Station Division No.1, 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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.