BAKSHISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No.141 dated 24.09.2013, on accusation of having committed the offences punishable under Sections 419, 420, 467, 468, and 471 read with Section 120 -B IPC, by the police of Police Station Bhikhiwind, District Tarn Taran.

(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. During the course of preliminary hearing, the following order was passed by this Court on January 30, 2015: -