RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.72 dated 19.08.2018 under Section 304 IPC, registered at Police Station Khamanon, District Fatehgarh Sahib.

(2.) Notice of motion was issued. Learned State counsel as well as learned counsel for the complainant appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.