ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.38 dated 1.11.2012 registered for the offences under Sections 406 and 498-A IPC at Police Station Women Cell, Bathinda, District Bathinda.

(2.) Notice of motion has been issued in this case.

(3.) Mr. S.S. Chandumajra, learned Deputy Advocate General, Punjab has put in appearance on behalf of the respondent-State and contested this petition.